ANUJ KUMAR Vs. STATE

JUDGEMENT

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

(2.) Petitioner is arraigned as accused No.1 in NCB.F.No.48/1/4/2019/BZU for the offence punishable under Section 8 read with Sections 20, 23, 28, 29 of NDPS Act, 1985.

(3.) Brief facts of the case are that on 25.03.2019 on receipt of credible information that the petitioner and another lady by name Bandita Suna proceeding to Doha through Qatar Airways along with some Narcotic drugs. The team of NCB Officials reached Kempegowda International Airport, Bengaluru and intercepted those two persons who were carrying bags with drugs. On verifying the bags, they found white coloured plastic trolley bag, containing charas. After following the procedure, they found 2.38 kgs of charas from the petitioner and 2.27 kgs from another lady. After completion of the investigation, a charge-sheet has been laid against the accused persons.