VENKATA SUBRAMANIAN Vs. THE STATE

JUDGEMENT

(1.) "Heard the learned counsel for the petitioner and the learned Government pleader appearing for the respondent" Narcotics Control Bureau, Bengaluru Zone Unit.

(2.) Petitioner is accused in a case registered in NCB F No. 48/1/9/2015/BZU on the file of the respondent Narcotics Control Bureau, Bengaluru Zone Unit for the offences punishable under Sections 8 (c) read with Sections 20(b), 21, 22, 27, 28 & 32-B(d) of NDPS Act, 1985. He is in judicial custody since 24.06.2015 and hence he has filed this bail application under Section 439 of Cr.P.C.

(3.) The case of the prosecution is that the respondent "Authority received a credible information on 23.06.2015 at 1.00 p.m. that this petitioner" accused had kept huge quantity of LSD and other drugs at Flat No. D1, Aishwarya Apartment, 1st Main Road, Kempanna Road, Vignana Nagar, Bengaluru and he is doing drug trafficking and selling drugs to students at various colleges in Bengaluru City. Immediately, they conducted raid on the said flat along with two panchas and recovered LSD weighing 0.93 grams, LSD Crystal 0.9 grams, Cocaine 3.41 grams, MDMA 0.52 grams, Hashish 2.5 grams and Ganja 40 grams. Thereafter, during the course of investigation on 24.06.2015 the petitioner "accused gave voluntary statement and confessed that he is doing drug business since 2014. He further confessed that he is doing this drug business by selling it to businessmen, college students and others for money. Subsequently, the respondent" authorities have arrested this petitioner, registered a case and took up investigation.