SYED IRFAN Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned HCGP for the respondent-State. Perused the records.

(2.) The petitioner is the sole accused in Cr.No.483/2019 of Banaswdi Police Station, Bengaluru., for the offence punishable under Section 22(B) of N.D.P.S. Act.

(3.) The allegation against the petitioner is that on 21.08.2019 at about 12.30 p.m. the respondent police have received credible information that the petitioner is in possession of narcotic drug in order to sell the same near Krishna Grand Hotel, 80 feet main road, Kacharakana Halli, Bengaluru City. Immediately the police went to the spot and arrested the accused in the presence of panchas and seized 14 gms of MDMA and one mobile phone from the accused.