SANJEEV KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner has filed this petition under Section 439 of Cr.P.C. for enlarging him on bail in Cr.No.6/2021 of CEN Crime Police station registered for the offence punishable under Section 20 (b)(ii)(B) of NDPS Act.

(2.) The factual matrix leading to the case are that; on 29.03.2021 at 1.O0 p.m. complainant-PSI on the basis of credible information regarding transmission of ganja from Aland to Kalaburagi on motor bike , he apprehended the accused No.1 near canal on the road leading to Vagdhari while accused No.1 was found transporting 1800 grams of ganja on the motorcycle bearing No.KA-32-EU-8921 and the same was seized by the complainant-Investigating Officer. Further, on interrogation, the accused No.1 has disclosed that he has purchased that ganja from the present petitioner who is arrayed as accused No.2 and as such, accused No.2 was also implicated in this case. The Investigating Officer drawn the mahazar and he has apprehended both the accused and remanded them to judicial custody.

(3.) The present petitioner has initially filed a bail petition before this Court in Crl. Petition No.200708/2021 and the same was rejected by this Court vide order dated 01.06.2021. Now the successive bail petition is being filed.