KUMAR.K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Government Pleader.

(2.) The petitioner is accused No.9. It is the case of the petitioner that he has been falsely implicated for the offences punishable under the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act' for short). It is the case of the prosecution that in the morning on 14.02.2016, on a credible information received by the complainant, the complainant had intercepted accused Nos.1 to 9 and had seized 750 grams of heroin worth Rs.23,00,000/ -. Apart from the vehicle in which they were traveling, their cell phones and cash were also seized and a case was registered.

(3.) Incidentally, the petitioner namely, accused No.9 was also implicated in trafficking the drugs and the seizure was made from accused No.9 while he was traveling on a two wheeler and apart from which, there was no other incriminating materials and the allegation is that the petitioner had been contacted by cell phone by accused No.1 on the same day. The petitioner having approached the Court below, the same has been rejected.