AMBIKA ALIAS AROGYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) 1. PETITIONER is accused No.1 in Crime No. 14/12 registered by Airport Police Station, Bangalore for the offence punishable under Section 20(B) of N.D.P.S. Act.

(2.) INITIALLY, 1 kg 500 grams of ganja was seized from the person of accused No.1. Thereafter, on the basis of the alleged voluntary statement 2 Kgs of ganja were seized from the house of accused No.1.

(3.) ACCORDINGLY, the petition is allowed. Petitioner- accused No.1 is enlarged on bail subject to the following conditions: