MOHAMMED IMRAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioners in Special Case No.152/2021, Crime No.21/2021 of Chikkamagaluru CEN Crime Police Station, Chikkamagaluru, for the offences punishable under Ss. 20(b)(ii)(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ( 'the NDPS Act ' for short).

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

(3.) The factual matrix of the case is that ganja, weighing 30 Kgs., were seized at the instance of these petitioners, who were keeping the ganja in the Ape Goods Auto and selling the same to the public and students. After seizure of the same, a case is registered, investigated the matter and filed the charge-sheet for the offences punishable under Ss. 20(b)(ii)(c) and 29 of the NDPS Act.