LAWS(KAR)-2022-9-1388

SUNIL BIRA Vs. STATE OF KARNATAKA

Decided On September 28, 2022
Sunil Bira Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1 and 2 under Sec. 439 of Cr.P.C., seeking regular bail in Crime No.10/2022 registered by Mysuru Railway Police Station, Karnataka Railway, which is pending in Special Case No.315/2022 on the file of Principal District and Sessions Judge at Mysuru for the offence punishable under Sec. 20(b)(ii)(c) of the Narcotic Drugs and Psychotropic Substances Act , 1985.

(2.) Heard the arguments of learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State. Perused the entire petition papers.

(3.) The case of the prosecution is that suo moto complaint is registered by the Mysuru Police alleging that on 13/3/2022 they got credible information that some persons from Orissa were in possession of Ganja for selling the same. The Police apprehended accused Nos.1 and 2 and seized 40 kgs of Ganja, which was in their possession and remanded them to judicial custody. Their bail petition came to be rejected by the Sessions Judge, hence they are before this Court.