TUSHAR SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner who is accused No. 2 in NCB.F. No. 48/1/6/2014/BZU has filed this petition under Section 439 of Cr.P.C. praying for grant of bail. It is stated in the petition that the petitioner is innocent of the offences alleged against him and he has been falsely implicated in the case. The petitioner is ready to abide by any condition that may be imposed by this Court. Therefore, the petitioner has prayed for grant of bail.

(2.) A case in NCB.F. No. 48/1/6/2014/BZU has been registered against the petitioner and others for the offences punishable under Section 8(c) r/w. Sections 22, 27, 28 and 29 of NDPS Act, 1985. It is alleged that on 28.10.2014 on receipt of credible information that the petitioner and accused No. 3 S. Kiran will deliver huge quantity of Lysergic Acid Diethylamide (commonly known as 'LSD'), to one Ateet Kelvin Gupta on 28.10.2014 around 8.30 a.m. in front of reservation building at Bengaluru City Railway Station, the Narcotic Control Bureau officials were waiting for the accused. It is stated, the petitioner along with accused No. 3 met accused No. 1 and handed over some material to accused No. 1. The officials surrounded them. On searching them, the complainant found a plastic pouch with a paper that was demarcated with 24 divisions in possession of accused No. 1. It is stated, the paper carried 24 blots of LSD. On testing one of the blots with the help of a Drug Detection Kit, it was found positive for LSD. The substance has been seized. Thereafter, a case has been seized (sic registered).

(3.) The learned Special Public Prosecutor has filed objections opposing the bail application.