KAMALABAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners u/S. 439, Cr. P.C. praying for grant of bail to them in Crime No. 18 of 1991 of Hubli Suburban Police Station registered for offences punishable u/Ss. 8 and 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("the Act" for short). The petitioners filed a similar petition in the Court of the Special Judge, Dharwar, for their releasing on bail u/S. 439, Cr. P.C. The learned Special Judge, by his order dated 20-1-1991, rejected the prayer of the petitioners for grant of bail. Thereafter, this petition is filed by them.

(2.) I have heard the learned counsel for the petitioners and the learned Government Pleader fully and perused the records of the case.

(3.) The case of the prosecution is that the complainant visited a house and they found the three petitioners in that house and after searching the house, ganja worth Rs. 1,100/ - i.e. 1 Kg 100 grams was found in that house. As the petitioners did not give a satisfactory answer about the ganja, they were arrested and the case came to be registered against them.