BAPUGOUDA S/O SAHEBAGOUDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.17/2021-22/33IE/330205 of Shahapur Sub Division, Surapur Range, Yadgiri District, initially registered for the offences punishable under Ss. 20, 20(a), 25, 8(b) and 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act'), and after investigation, charge sheet is filed for the offences punishable under Ss. 20, 20(a), 20(b)(ii)(B), 25, 8(b) and 8(c) of the Act, on the basis of the first information lodged by informant-Sri Kedarnath S.T.

(2.) Heard Sri S.S.Aspalli, learned counsel for the petitioner and Sri Gururaj V. Hasilkar, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

(3.) Learned counsel for the petitioner submitted that the petitioner is innocent and has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. He was apprehended on 26/10/2021 and since then he is in judicial custody. The investigation has been completed and the charge sheet is also filed. It is stated that the petitioner had grown three ganja plants in the land belonging to his wife. The so called ganja plants seized by the police is of small quantity. Detention of the petitioner in custody is not required for any other purpose except to ensure his presence before the Trial court. The petitioner is not having any criminal antecedents. He is the permanent resident of the address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition.