ABU THAHIR.B @ABDU Vs. UNION OF INDIA

JUDGEMENT

(1.) This Criminal Petition is filed by accused No.1 in connection with NCB NO.48/1/7/19/BZU for the offence punishable under Section 8(3) read with Section 22(c), 23, 28 and 29 of the NDPS Act.

(2.) Heard the learned counsel appearing for the parties and perused the records.

(3.) The brief facts of the prosecution case are that: On the basis of a credible information received by the respondent on 13.55 hours, on 15.6.2019, by one Kamlesh Kumar the Investigating Officer to the effect that the main accused person by name Abu Thahir.B. @ Abdu, the petitioner herein along with his associate Mohammad Afzal, likely to arrive in the Bengaluru International Airport. It is also alleged that they will handover a shoulder bag to a lady at the Airport. The shoulder bag contain Methamphetamine concealed inside the whisper pads. The information also revealed that the above persons are coming in a red colour Swift VDO car bearing registration No.KA-30/9810 with one or two other persons. If the car is intercepted, along with other persons drug can be recovered, offenders can be apprehended. Therefore, on registration of a case on 15.6.2019 after receiving the information, the same was informed to the official superiors and the Investigating Officer went to apprehend the accused persons.