RAMSMON; HAJINAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the Learned Government Pleader for the Respondent-State.

(2.) Petitioners are accused Nos.1 and 2 in a criminal case in Crime No.1146/2015 on the file of Madivala Police Station, Bangalore. The offences alleged against them and others are punishable under Sections 22(c) of Narcotic Drugs and Psychotropic Substances Act, 1985. The earlier bail application filed by these petitionersaccused before the XXXIII Additional City Civil and Sessions Judge & Special Judge (NDPS), Bengaluru, CCH- 33 was dismissed on 22/07/2015.

(3.) The main allegation against these petitionersaccused is that, on 24/06/2015 at about 12.00 noon, the information alleged to have been received by the complainant- PSI, CCB, Bangalore, about drug selling by two persons, who have come in Honda Unicorn Bike in front of Swaraj Hyper market, Cashier Layout, Tavarekere, Bangalore. On receipt of information the PSI and his staff went to the place at 1.30 p.m., secured two panchas and there the informant showed those two persons who are sitting on Honda Unicorn Bike and after confirmation they apprehended the accused persons on the spot. On conducting search of the persons Ramsmon, they found 90 grams of MDMA, cash of Rs.1,200/- and one mobile phone with him and Hajinas had 10 grams of MDMA, cash of Rs.1,100/-, mobile phone and small plastic covers were seized under mahazar and after completion of mahazar they went to the police station and submitted report to SHO and on the basis of the same the case was registered against the accused persons and FIR was submitted. The petitioners-accused have been in judicial custody since their arrest.