JINI Vs. STATE

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 No.1 and 2, on bail in Crime No.83/2022 of Gandhi Gunj Police Station, Bidar, registered for the offence punishable under Sec. 20 (b) of the Narcotic Drugs and Psychotropic Substances Act, 1984 (' NDPS the Act 'for short), on the file of Prl. District and Sessions Judge at Bidar.

(2.) It is the case of the prosecution that on credible information received by the complainant police officer that on 9/6/2022 three women persons in Irani Colony near the Bidar Railway Station, were selling the Ganja, the Police Sub Inspector taking permission from his higher authorities, along with Tahasildar, panchaas and police have proceeded there and searched for the accused persons. At that time they found that three women persons were selling the Ganja. Thereafter, the police officers arrested them. On enquiry they disclosed their names. When the police officials searched accused persons, they recovered cash of Rs.1,500.00 and 05 kg. 60 grams of Ganja worth of Rs.10,000.00 were also seized. Thereafter, the accused persons were arrested and FIR report submitted the concerned Court. Their bail petition under Sec. 439 of Cr.P.C. came to be rejected by the Principal District and Sessions Judge, at Bidar. Hence, the petitioners have filed this petition.

(3.) Heard Sri. Nandkishore Boob, learned counsel for the petitioners and the learned High Court Government Pleader for the respondent - State.