M.P. NAVEEN S/O PUTTARAJU AND ABDUL GHANI S/O HOUSE MOHIDDINSAM Vs. STATE OF KARNATAKA. BY K.T.J. NAGATA POLICE STATION

JUDGEMENT

(1.) HEARD the Petitioners' Counsel and also the learned Addl. SPP for the Respondent -State in respect of bail sought by the Petitioners who are accused Nos. 2 and 3 in FIR No. 119/10, registered for an offence punishable under Section 20(b)(i) of N.D.P.S. Act.

(2.) THE case of the prosecution in short is that, in the car which was driven by the 2nd Petitioner and 1st Petitioner was also found, it was noticed that there were ganja leaves weighing about 29.5 K.gs kept into gunny bags and based on the credible information obtained by the complainant, the car was seized along with the aforementioned quantity of ganja and a case was registered against three accused persons.

(3.) SUBMISSION of the learned Addl. SPP for the State is that, the aforementioned offence attracts the punishment up to 10 years or more than, depending upon the quantity seized, where the quantity of ganja comes under the commercial quantity or not.