SWAMY GOWDA @ ANIL Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned Government Pleader. Perused the records.

(2.) The present petition is filed by this petitioner - accused No.3 under Section 439 of Cr.P.C. seeking regular bail in respect of a case registered against the petitioner in NCB.F No.48/1/3/2015/BZU (SPL.C.C.No.436/2015 (NCB) by Narcotics Control Bureau, Bangalore Zonal Unit. After concluding investigation, charge has been filed for the offences punishable under Section 8(c) read with Sections 22, 27, 27-A, 28, 29 and 32(B)(d) of NDPS Act. The petitioner is in judicial custody since 04.04.2015.

(3.) The allegation against this petitioner is that on the basis of receipt of credible information relating to drug trafficking, they searched the house of the 1st accused N. Babu Kumar at 6.45 p.m., on 26/03/2015. They had received information that he had kept huge quantity of LSDF in liquid form in his house and accused Nos.2 & 3 were assisting him in the said business. It was also disclosed that they were doing business of MDMA and mephedrone.