ALLABAKSHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.4 is before this Court, seeking to enlarge him on bail under Section 439 of Cr.P.C. in Crime No.68/2020 of Hosapete Rural Pol ice Station registered against accused Nos.1 to 4 for the offence punishable under Section 20(b)(ii)(c) of The Narcotic Drugs and Psychotropic Substances Act, 1985 (referred to as NDPS Act for the sake of brevity), registered on the basis offirst information lodged by the pol ice inspector Sri. Srinivasa, Rural Pol ice Station, Hosapete.

(2.) The brieffacts of the case are that the informant-Srinivasa stated that he was working as inspector in Hosapete Rural Pol ice Station and on getting credible information, he held raid on the house belonging to one Smt.Channamma along with his staff and a Gazetted Officer i.e.,the Tahasildar, on 18.09.2020 at about 9.30 am. He found accused Nos.1 and 2 in possession of the house and on search, found 49.700 kgs of Ganja in 4 bags, worth Rs.9,94,000/-. He also found cash in the custody of accused Nos.1 and 2, which was seized after holding personal search.

(3.) Accused Nos.1 and 2 revealed that, it was accused Nos.3 and 4, who were supplying Ganja to them. The contraband along with the cash and mobile were seized under the Seizure Mahazar and a criminal case was registered against them. It is stated that now the investigation is still in progress.