IRFAN ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C., seeking to enlarge petitioner/accused No.2 on bail in Crime No.68/2020 of Rural Police Station, Hospet, Ballari registered for offences punishable under Section 20(b)(ii)(C) of NDPS Act, 1985.

(2.) Brief facts:

(3.) It is alleged that accused No.1 was selling ganja since one year and she was securing ganja from accused Nos.2 to 4 and other persons.