DIGAMBER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under Section 439 of Code of Criminal Procedure, seeking to enlarge him on bail.

(2.) It is the case of the prosecution in nutshell as revealed from the materials available at this stage and from the compliant and from the panchanama and from the statement of objections filed by the State that on 22.06.2020 at morning at 8.00 a.m. the Deputy Superintendent of Police has received credible information that ganja packets were hidden under the ground in the land bearing Sy.No.110 belonging to the petitioner herein and accordingly had lodged first information statement before the concerned police station and after securing the panchas, conducted a raid on the land of the petitioner and found there is totally 36 kgs. 500 grams of ganja which were concealed under the land of the petitioner.

(3.) Further it is revealed that there are totally 12 ganja packets kept under the ground of the land of the petitioner and each packet ranging from 2 kgs. 40 grams, 2 kgs. 60 grams etc. as in detail stated in the panchanama and totally weighed all the seized ganja is 36 kgs 500 grams worth of Rs.4,01,500/-. Therefore, conducted panchanama on the spot in presence of the gazetted officer and panchas and thus registered the Crime No.47/2020 for the offence punishable under Section 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act , 1985 (for short ' NDPS Act ') by the Shanthapur Police Station, Bidar.