NARAYANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. by accused No.2 seeking anticipatory bail in the event of his arrest in connection with Spl. C.No.157/2020 (Crime No.227/2020 of Bagepalli Police Station, Chikkaballapua, registered for the offence punishable under Sec. 20(b) of Narcotic Drugs and Psychotropic Substances Act, 1985, now pending on the file of Principal District and Sessions Judge, Chikkaballapura.

(2.) The facts leading to this petition are that on 14/9/2019 after 01:15 p.m. the Circle Inspector of Bagepalli Police Station, on receiving credible information about the sale of ganja by a lady near National college, recorded the information and informed the higher authorities. Thereafter, he went to the spot along with his staff and Gazetted Officers. On conducting search, the lady was found in possession of 1.150 grams of ganja worth Rs.40,000.00, it was seized in the presence of Gazetted Officers and panch witnesses. After conducting investigation, charge sheet has been filed.

(3.) Petitioner had filed bail application before the sessions Court under Sec. 439 Cr.P.C. seeking regular bail in Crime No.227/2020 of Bagepalli Police Station, but the same was rejected.