K P SADATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD both sides.

(2.) BOTH these petitioners, who are arraigned as A-2 and A-1 respectively, in Crime No. 109/2001 of the respondent Police Station for the offence under S. 20 (b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('n. D. P. S. Act'), have approached this Court with their petition under S. 439 Cr. P. C. when their similar application for bail was rejected by the learned Sessions Judge by his order dated 9-7-2001.

(3.) THE prosecution case is that, on 22-6-2001, at about 10. 30 a. m. , at Meenupete of Virajapet City in Kodagu District, both the petitioners were found present when the Deputy Superintendent of Police of Virajapet appeared there with his party on receiving credible information that petitioners were in possession of Ganja. Then the person of A-1, who is petitioner No. 2 herein, was searched. He was found in possession of 12 packets of Ganja weighing 5 grams each, totalling 60 grames, while A-2, petitioner No. 1 herein, was found in possession of 11 packets of Ganja weighing 50 grams each totalling 550 grams. Then this contraband came to be duly seized by the Deputy Superintendent of Police under a panchanama in the presence of panchas and the said case was booked against them.