GANESHA, S/O SWAMYGOWDA AND SRI PRAVEEN, S/O RANGAPPA Vs. STATE OF KARNATAKA, REP. BY STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) HEARD both sides in respect of bail sought by the Petitioners who are A -3 and A -6 in the case registered in Cr. No. 321/2010 in respect of the offence punishable under Section 21 of the N.D.P.S. Act.

(2.) THE complaint allegations as per the complaint of the Dy. Superintendent of Police is that, on 18.12.10, he found some unknown persons selling drugs near Malnad College of Engineering, Hassan and he went and apprehended five persons and out of them, four persons were caught and from A -2 they recovered 870 grams of brown sugar.

(3.) SUBMISSION of learned Addl. S.P.P for the Respondent - State is that, the Petitioners are required for the purpose of interrogation and moreover charge sheet is not yet filed.