BASANGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as ' Cr.P.C .' for brevity) for granting bail in Crime No.56/2022 registered by the Bagewadi Police, Belgaum Rural sub division, for the offence punishable under Sec. 20(b)(ii)(B) and 20(a) of the Narcotic Drugs and Psychotrophic Substances Act, 1985, (hereinafter referred to as ' NDPS Act ' for brevity).

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

(3.) The case of the prosecution is that, a suo motu complaint is registered by the Belgaum police alleging that on the credible information, they visited the land of the petitioner on 25/5/2022 at 7:00 am where they found the petitioner having grown 4 ganja plaints along with other crops. The same were plucked and seized which weighed 1 kg 220 gm. They also found 328 gm dried ganja in the said land. They conducted panchanama. The petitioner was arrested and sent to judicial custody. His bail application came to be rejected by the learned Sessions Judge, hence, he is before this Court.