MOHIT S. Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by petitioner-accused under Section 439 of Cr.P.C., seeking to enlarge him on bail in Crime No.275/2018 of Basaveshwaranagara Police Station for the offence punishable under Section 22-B of NDPS Act 1985.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader for respondent-State.

(3.) The gist of the complaint is that, on 01.09.2018 at about 1.00 p.m, the complainant has received a credible information and they went to the place at about 4.15 p.m. They had an information that one person by name Adarsh.K.M @ R.D who is about 5.10 feet height was trying to sell the LSD papers and MDMA pills which were in his custody. Along with punchas and the official witnesses, they apprehended accused No.1 and when they made a search of the said person they found 0.20 grams of 11 LSD papers, 4.8 grams of green 11 MDMA pills, one mobile and Rs.500 cash. The said substances were seized by drawing a mahazar. During the course of voluntary statement, accused No.1 revealed that those substances have been supplied to him by accused Nos.2 and 3. On the basis of the said voluntary statement, the petitioner-accused No.2 was also arrayed as an accused.