MAGOOLA JOHN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner-accused under Section 439 of Cr.P.C. to release him on bail in Crime No.42/2020 of Yelahanka Police Station for the offence punishable under Section 20(b)(ii)(c) of NDPS Act.

(2.) I have heard the learned Senior counsel Sri.Hashmath Pasha for the petitioner-accused and the learned High Court Government Pleader Sri.Mahesh Shetty the respondent-State.

(3.) The brief facts of the case in brief are that on 10.3.2020 at about 2.00 p.m. the respondent police received a credible information that in Kattigenahalli behind the Government School one person is selling ganja to the public and to the students. Immediately, he collected panchas and also the Executive Engineer of B.B.M.P. as a Gazetted Officer and proceeded to the house of one Manjunath and there he found one African person who was standing at the terrace and on seeing them, he came to 3rd floor of the house and opened the door and on search of the said house the police found three plastic bags containing ganja. On checking the same, they found 8 Kgs. of ganja in each of the packets, totally 24 Kgs. and the same has been seized by drawing a mahazar and a case has been registered.