RAJENDRA PUHAN Vs. STATE

JUDGEMENT

(1.) This criminal petition is filed by the petitioner/accused No.1 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.03/2022 registered by Bangarpet Railway Police Station, Bengaluru Contonment Railway, for the offence punishable under Sec. 20(C) of NDPS Act on the file of the Principal District and Sessions Judge at Kolar.

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

(3.) The case of the prosecution is that on suo- moto complaint registered by G.Prabhakar police officer on 10/2/2022 alleging that they have received some credible information that some person were transporting ganja and sitting in platform No.3 and 4 of Bangarpet Railway Station. Immediately the police officer went along with panchas and apprehended accused Nos.1 and 2, who were in possession of some bags and on verification it was revealed that the petitioners were having 26.7 kgs of ganja in their possession and the same was seized under Pancha's. Later, the accused were arrested and got them remanded to judicial custody. His bail petition came to be rejected, hence he is before this Court.