MOHAMMED RAFEEQ Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Section 439 of Cr.P.C., for granting regular bail in Crime No.7/2021 registered by Banakal Police Station for the offences punishable under Sections 20(a)(i) and 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent - State.

(3.) The case of the prosecution is that on 20.02.2021 at about 11.00 a.m., one K.Sathyanaraya, the Police Inspector, DCIB Office, Chikkamagaluru received credible information over phone that some unknown persons are illegally selling Ganja near Kottigehara Taruve in Chikkamagaluru District. He along with Panchas and Gazetted Officer went to the spot and apprehended the petitioner and seized 1 kg of Ganja worth of Rs.19,000/-. During the voluntary statement, it was revealed that the petitioner has grown ganja plants in his land during lock down period. Thereafter, he was remanded to the judicial custody. He approached the Sessions Court for granting bail, which came to be rejected. Hence, he is before this Court.