KALAM NARENDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is before this Court under Articles 226 and 227 of the Constitution of India read with Sec. 482 of Cr.P.C. seeking for the following reliefs:-

(2.) Heard the learned counsel for the parties.

(3.) Facts leading to filing of this petition briefly narrated are, on 2/1/2024 officers of Narcotics Control Bureau, Bengaluru Zonal Unit, had received credible information that one postal parcel had come to Foreign Post Office, Chamarajpete, Bengaluru, which was suspected to contain narcotic drugs. The Junior Intelligence Officer of NCB prepared the Information Report under Sec. 42 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'the NDPS Act' for short) and after obtaining necessary permission from higher officer, the officers of NCB along with panchas visited the post office and after collecting the suspected parcel from Post Master opened it. The said parcel contained 10 strips of LSD weighing 0.11 grams and 34.38 grams of ganja gummies. The contraband articles found in the parcel were seized under a panchanama.