BOYA RAMANJINI Vs. STATE OF KARNTAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under Section 439 of Cr.P.C. for granting regular bail in Crime No.48/2020 registered by Ballari CEN Crime Police Station for the offence punishable under Section 20(B)(ii)(C) of 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 05.12.2020, one Shanmukhappa G.R., Police Inspector, on receipt of credible information that some persons are illegally transporting ganja, he apprehended the motorcycle bearing No.AP-39/AS-2396 and found 2.5 Kgs. of ganja kept on the petrol tank of the motorcycle. The same was seized and accused Nos.1 to 3 were arrested and sent to judicial custody. Accused Nos.1 to 3 filed bail petition before this Court in Crl.P.No.100081/2021, which came to be dismissed on 18.01.2021. The investigation is completed and charge sheet is filed.