B.N.VENKATESHMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.2 under Sec. 438 of Cr.P.C. seeking anticipatory bail in FIR No.8/2022-23/30SIE/300216 registered by Excise Police Station, Tumakuru Sub-Division, for the offences punishable under Ss. 20(i) , 20(a) , 25 , 8(b) of Narcotic Drugs and Psychotropic Substances Act , 1985.

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

(3.) The case of prosecution is that on the credible information, the respondent-police along with team went to the house of the petitioner and seized ganja plant measuring 8,100 grams and arrested accused No.1, who is the residing in the house of petitioner-accused No.2 on rental basis, and he was remanded to judicial custody. The petitioner said to be the owner of the said house where accused No.1 is residing. Therefore, apprehending arrest at the hands of police, the petitioner approached the Sessions Judge for bail, which came to be rejected. Hence, he is before this Court.