PANCHAKKASHARYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking to be enlarged on bail in Crime No.52/2019 of Gudageri Police Station registered at Special NDPS CC No.3/2020 on the file of the Prl. District and Sessions Judge, Dharwad for offences punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act , 1985 (' NDPS Act ' for short).

(2.) The case of the prosecution is that on information being received by the Gudageri Police authorities that the petitioner is illegally growing ganja trees in his land situated at Yarebudihal, the complainant after obtaining permission from the Deputy Superintendent of Police, Rural sub-division, Dharwad along with panchas had come to the land of the petitioner. When they reached the land, one person was seen running away, he was caught and on enquiry being conducted, the Investigating Officer came to know that he is the owner of the land.

(3.) On finding several ganja trees grown on the said land, as also ganja leaves being dried, the said wet trees and the powder were seized and in pursuance thereof search, seizure and arrest formalities were completed and charge sheet laid on 01.01.2020.