PAWAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short), seeking to enlarge the petitioners, who are arraigned as accused Nos.1 and 2, on bail in Crime No.82/2022 of Brahmpur Police Station, registered for the offence punishable under Sec. 20 (b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act' for short), on the file of the IV Addl. Civil Judge and JMFC at Kalaburagi.

(2.) It is the case of the prosecution that FIR came to be registered on the basis of complaint lodged by one A. Wajid Patel, Police Inspector CCB Unit, Kalaburagi stating that the Investigating Officer has received credible information on 28/6/2022 that two persons were selling ganja behind Dr. B. R. Ambedkar Degree College, by side of the college compound, Kalaburagi. Accordingly, he has secured two panchas, Gazetted Officer and other police officials with weighing machine at about 02.45 p.m. they went to the spot in a Jeep and found that two persons were selling ganja. Thereafter, they raided the said persons and enquired their names. They found plastic bags on the spot and ganja weighing 1 kg, 300 gms worth of Rs.10,300.00. Thereafter, they seized the said ganja. The petitioners were arrested on 28/6/2022. The bail petitions filed by the petitioners came to be rejected by the Trial Court. Hence, the petitioners have filed this petition.

(3.) Heard Sri. Shivasharana Reddy, learned counsel for the petitioners and Sri. Veeranagouda Malipatil, the learned High Court Government Pleader for the respondent " " State.