YESHPAL MENDON Vs. STATE

JUDGEMENT

(1.) With the consent of learned Counsel for the parties, the matter is taken up for final hearing.

(2.) Heard the learned Counsel for the petitioner. The order dated 23.12.2015, passed by the learned XXXIII Additional City Civil and Sessions Judge, dealing with NDPS cases, Bengaluru is called in question. Petitioner is accused No. 3 in Special C.C. No. 79/2014.

(3.) At the first instance, the case was registered against accused Nos. 1 and 2 for offences punishable under Sections 21(C) and 22(C) of NDPS Act. The allegations against accused Nos. 1 and 2 is that they were arrested when they were found in possession of narcotic drugs. During their custodial interrogation, they disclosed to the police that drugs were purchased from one Yashpal. On the basis of the said disclosure, this petitioner has been included as accused No. 3 and his application for discharge is dismissed.