MANJULA ABHAYACHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, who is arraigned as accused No.5 in the charge sheet has filed this petition under Sec. 482 of Cr.P.C., to quash the criminal proceedings in Special Case No. 7/2021 on the file of Principal District and Sessions Judge, Uttar Kannada, Karwar, for the offences punishable under Sec. 21(b) , 25 , 8(b) and 8(c) of the Narcotic Drugs and Psychotropic Substances Act , 1985 (for short " NDPS Act ").

(2.) It is the case of the petitioner that on 16/9/2018 the respondent-police registered case in Crime No.01/2018- 19/3217 SEI 1/321706 (Majali Check post) alleging that on that day, when the passenger bus bearing registration No.PY-01/CG-9687 was intercepted, accused No.1 and 2 were found illegally transporting Ganja in the said bus. After conducting investigation, charge sheet came to be filed. At the crime stage, the name of petitioner was not forthcoming. However, in the charge sheet, accused No.5 was given up and in his place the name of the petitioner is included as the owner of the vehicle in question. She has nothing to do with the alleged transportation of Ganja in the vehicle in question as she has given the said vehicle to Ganesh Travel Agency.

(3.) Respondent has appeared through learned HCGP.