ATHEEK AHAMED @ PILOT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.3 in Crime No.62/2021 of Chickmagalur CEN Crime Police Station, Chikkamagaluru, for the offences punishable under Ss. 20(b)(ii)(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ( 'the NDPS Act ' for short).

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

(3.) The factual matrix of the case of the prosecution is that based on the credible information, raid was conducted and found 101 kgs and 20 grams of dried ganja stem, flowering tops and fruiting tops with seeds worth of Rs.25,00,000.00 from the vehicle bearing No.KA.03/MQ.519, when this petitioner and other two accused persons were transporting the same. Hence, a case has been registered and the matter is under investigation.