The Central Crime Branch (CCB) has informed the Karnataka High Court of the incriminating evidence found from Aditya Alva’s residence in connection with the Sandalwood drug scandal case.
A bench of Justice Suraj Govindaraj was informed the same while the bench was hearing a plea filed by Aditiya Alva seeking to quash the First Information Report (FIR) filed against him by the Cottonpet Police Station in the ongoing drugs case.
A case was registered against Alva and four others under various sections of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) Act and Section 120B of the Indian Penal Code (IPC).
The CCB in the objection statement that was filed in the response to Alva’s petition said that they have found MDMA pills, marijuana, and other materials while searching his house in September.
Alva in his petition states that unqualified allegations have been made in the complaint, which had no mention of the commission of a cognizable offence.
“A cursory perusal of the provisions of the Act that is pressed into service by the Respondent police against the petitioner read in juxtaposition with the averments in the complaint filed by the 2nd Respondent on the basis of which crime came to be registered would in crystal clear terms indicate that averments-information made by the 2nd respondent has absolutely no nexus whatsoever with the ingredients of the offence for which crime is registered by the 1st Respondent Police as against the Petitioner. In fact, the name of the petition only appears twice in the entire complaint and that too, on a bald and unqualified allegation which forms the sole basis for registration of the crime and investigation as against the petitioner.”
- The plea reads.
The plea argues that the complaint does not even remotely fulfil the ingredients of offences under which the crime is registered against Alva.
The matter will be next heard on 13th November.
Kannada actress Ragini Dwivedi has also filed a petition seeking bail in relation to the Sandalwood drug scandal case.
The petition mainly states since the seizure or the possession of the drugs was not specifically from Ragini Dwivedi, the same cannot be attributed to her.
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