MURUGAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned High Court Government Pleader. Perused the records.

(2.) Petitioner is arraigned as accused No.1 in Spl. C.C. No.160/2019 on the file of XXXIII Addl. City Civil & Sessions Judge & Spl. Judge (NDPS), Bengaluru, arising out of Crime No.128/2018 of Kempegowdanagar police station, registered for the offences punishable under Section 20-B of NDPS Act, 1985, S.87 of Karnataka Forest Act and also under S.379 of IPC.

(3.) Brief facts of the case are that on 15.10.2018 at about 3.30 p.m. on receipt of credible information, respondent ? police have gone to a place called "Jinke Park Main Road" and intercepted a Tata Sumo vehicle which was driven by the petitioner (accused No.1) and after interception, they found that in the said vehicle, accused No.1 was transporting 5 kg. 300 gms. Of ganja and 318.5 kgs. of red sandalwood consisting of 42 billets. A mahazar was drawn and these items were recovered at the instance of accused No.1 against whom charge-sheet has already been filed. Accordingly accused ? petitioner was arrested on 15.10.2018.