GURANNA Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for petitioner as well as learned High Court Government Pleader for respondent/State and perused the material on record.

(2.) This petition is filed under Section 439 of Code of Criminal Procedure (for short, 'Cr.P.C.') by accused/petitioner to enlarge him on bail in Special Case No.10/2021 (arising out of Crime No.48/2021 of Excise Range Jewargi Police Station) pending on the file of Principal District and Sessions Judge at Kalaburagi.

(3.) The complainant namely Excise Sub-Inspector, Jewargi as per the direction of Deputy Commissioner of Excise, Kalaburagi, was on patrolling duty along with her staff on 24.02.2021, on Mandewal-Vijayapur State Highway. At that time, she received a credible information about illegal transportation of ganja on a two wheeler. On the basis of said information, she along with her staff went to the spot and intercepted the motorcycle bearing Reg. No.KA-32/Y-9889, on which the petitioner was found transporting 40 kilograms of dry ganja, without any valid license or permit. The said ganja which was in two bags, was seized in the presence of panchwitnesses.