RUSHABH SHRAMIK MASTRULAL Vs. STATE

JUDGEMENT

(1.) Accused No.1 in Spl. C.C. No.2251/2024 pending before the Court of XXXIII Addl. City Civil and Sessions Judge and Special Judge (NDPS), Bengaluru, arising out of NCB F.No.48/1/13/2024/BZU registered by NCB, Bengaluru Zonal Unit, for the offences punishable under Sec. 8(c) read with Ss. 23(c), 27, 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, is before this Court under Sec. 483 of BNSS, 2023, seeking regular bail.

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

(3.) Based on credible information received at about 04.00 p.m. on 27/5/2024, Inspector of NCB, Bengaluru Zonal Unit had visited Fedex Express Cargo Terminal, KIAL Road, Devanahalli, Bengaluru and had intercepted three parcels, which were addressed to the petitioner sent from United States of America. The said three parcels were opened and it was found it contained 37.527 kgs of ganja gummies, which were seized under a mahazar and thereafter, a notice under Sec. 67 of the NDPS Act was issued to the petitioner and after recording his statement, he was arrested on 30/5/2024 and subsequently, remanded to judicial custody. Investigation in the case is completed and complaint is now filed before the jurisdictional Court against petitioner and another for the aforesaid offences. Bail application filed by the petitioner before the Trial Court in Spl. C.C.No.2251/2024 was rejected on 22/1/2025. Therefore, he is before this Court.