KRISHNAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Inspector of Excise, Office of the Excise Deputy Commissioner, Tumkur District has registered F.I.R.No.148/2019-20/30IE/300412 against the petitioner for the offences punishable under 20(b), 25 and 8(c) of the Narcotic Drugs and Psychotropic Substances Act , 1985 (' NDPS Act ' for short).

(2.) It is alleged that on 13.02.2020 on the credible information of illegal possession of ganja by the petitioner in his house at Karechikkanahalli, Koratagere the complainant and his staff conducted search in the said house. It is further alleged that ganja consisting of cannabi leaves and spikes in all weighing 3.550 kgs was recovered from the house of the petitioner and the same was seized under the mahazar drawing the samples.

(3.) The petitioner was arrested on 13.02.2020 and since then he is in judicial custody. Learned Counsel for the petitioner submits that the petitioner is falsely implicated in the case. Learned HCGP opposes the petition on the ground that there is sufficient material to show involvement of the petitioner in the crime.