VASEEM Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused Nos. 2 to 4 under Section 438 of Cr.P.C. to release them on anticipatory bail in Crime No.100/2020 of Chikkamagalur Town Police Station, Chikkamagaluru for the offence punishable under Section 20(b)(ii)(A), B(c) of Narcotic Drugs & Psychotropic Substances Act, 1985. (hereinafter referred to as 'Act' for short)

(2.) I have heard the learned counsel for the petitioner Sri. Girish.B. Baladare by virtual hearing and learned HCGP Smt. B.G.Namitha Mahesh for respondent- Police.

(3.) The genesis of the case of prosecution in brief is that the respondent-Police have received credible information of illegal storing and sale of ganja and after they have made raid on 22.05.2020. About 3 to 5 persons who were there in the house ran way and police were able to catch one person, who also tried to escape. On enquiry, he told his name as Jabbar i.e. accused No.1 and there they have found 1394 grams of ganja worth Rs.30,000/- in the present of the witnesses, the same has been seized and a case has been registered.