MARUTI SHEKHAPPA KALE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 439 of The Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C. ', for brevity) seeking bail in Crime No.69/2021 of Betageri Police Station, registered for an offence punishable under Sec. 20(b)(ii) of the Narcotic Drugs and Psychotropic Substances, Act, 1985 (hereinafter referred to as the 'NDPS Act ', for brevity).

(2.) The case of the prosecution is that the complainant received credible information and he secured his staff, witness and Tahsildar and went to the spot wherein a person was found holding black carry bag and on being searched in the presence of Tahsildar, found ganja weighing 1030 grams in the said carry bag. The complainant seized the same under mahazar in the presence of panchas and filed a complaint which came to be registered in Crime No.69/2021 against the petitioner for an offence under Sec. 20(b)(ii) of NDPS Act. The petitioner came to be arrested on 30/07/2021 and was remanded to judicial custody. The petitioner filed bail application and the same came to be rejected by the leaned Additional District and Sessions Judge, Gadag by order dated 07.08.2021. Therefore, the petitioner is before this Court seeking bail.

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