MURUGA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.75/2021 of Paper Town Police Station, Shimoga for the offences punishable under Ss. 8(c), 20(B)(ii)(C), 25 of NDPS Act.

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

(3.) The factual matrix of the case is that the complainant have received the credible information with regard to the transportation of ganja and that on 28/6/2021 at about 12.00 a.m., started checking the vehicle and that on 29/6/2021 at about 12.30 a.m., when this petitioner in the Omni van transporting the ganja weighing 50 kgs 430 grams which was purchased in the Andra Pradesh was seized and drawn the mahazar as well as the case was registered and after completion of the investigation, charge-sheet has been filed against this petitioner for the aforesaid offences.