JAFAR SADIQ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No. 112/2021 registered by Gulpet Police, Gulpet, Kolar for the offences punishable under Ss. 20(a) , (b) 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 case of the prosecution is that on sue motu complaint registered by one Harish, SHO, Gulpet alleging that on receipt of credible information that the illegal ganja was selling and transporting near Granite factory, after obtaining permission from the higher officer, he went to the spot and apprehended this petitioner and seized 45 packets containing 2 kag each of contraband in 3 bags totally weighing 90 kgs of ganja from him and after seizing the same in front of the panchas as well as higher officer, this petitioner brought to the police station and later complaint has been registered and he remanded to the custody. Thereafter, this petitioner has approached the Trial Court and the Trial Court rejected his bail application hence, the petitioner is before this Court.