HASSAN SADIQ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Shri Lethif.B., learned counsel for the petitioner and Smt. Waheed M.M., learned High Court Government Pleader for the respondent - State.

(2.) The petitioner, who is arraigned as accused in Crime No.66/2023 of the respondent - Police, is before this Court seeking regular bail, for the offences punishable under Ss. 8(c), 21, 21(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act').

(3.) It is the case of the prosecution that the Sub-Inspector of jurisdictional police received credible information from his known sources that a person traveling in a Maruti 800 car was carrying drugs namely MDMA. The said car was going from Bengaluru towards Melkar - Mudipu. On receiving the said information and after obtaining permission from the higher officials and also after securing the panchas, the complainant went near Goli cross, Mudipu at about 09.45 a.m. and was waiting there by putting barricade. The complainant noticed that the car came near the said barricade around 10.15 a.m. The car was stopped by the staff and the accused / petitioner tried to escape from their clutches, however, he was apprehended.