ABDUL SADIQ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.137/2021-22 registered by Excise Department, Mysuru Sub-Division, Mysuru for the offences punishable under Ss. 20(b), 20(b)(ii)(B), 25, 60, 8(C) of N.D.P.S. Act.

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

(3.) The case of the prosecution is that the suo- moto complaint was registered by the Excise Department on 23/5/2022 alleging that on the credible information, they intercepted two wheeler vehicle bearing registration No.KA-03-HT-3507 and the accused said to be found in possession of 10 Kgs of ganja which was seized under the panchanama in the presence of panchas. The accused were arrested and remanded to the judicial custody. His bail petition came to be rejected by the Special Court. Hence, he is before this Court.