ENNESWARA S. Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.122/2022 of Chandra Layout Police Station, Bengaluru City, for the offence punishable under Sec. 20(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 factual matrix of the case of the prosecution is that based on the credible information, raid was conducted and seized ganja weighing 81.450 grams and the matter is under investigation and this petitioner and accused No.2 were taken to custody and they are in custody.