ZAMEER Vs. STATE OF KARNATAKA STATE

JUDGEMENT

(1.) Petitioner has filed this petition seeking for anticipatory bail.

(2.) The brief facts of the case are that on 15.07.2020 a suo-motu complaint was registered by the police in Crime No.85/2020 for the offences punishable under Sections 8(a) and 20(b) of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'Act' for short) alleging that at about 9.00 pm., when the complainant was in the office, at that time, he got a credible information from the informant that, one Jameer had brought ganja leaves from Mysore side and kept the same in the house of Amjad, Tippu Nagar, Hassan City, for the purpose of selling the same. He informed the same to the Superintendent of Police who in turn stated to register the case in the concerned police station and to carry out the investigation. Hence, the respondent-Police through Lokesh, HC-104 registered a criminal case in Crime No.85/2020 for the offences punishable under Sections 8(a) and 20(b) of the Act.

(3.) During the course of investigation, petitioner No.1 was arrested and based on the voluntary statement of accused Nos.2 and 3, petitioner is implicated as accused No.2 and later he is ranked as accused No.1. The petitioner filed an application under Section 438 of Cr.P.C. before the trial Court. The trial Court rejected the application. Hence, the petitioner has filed this petition.