M. SUBEESH Vs. STATE BY HOLALKERE POLICE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.237/2021 of Holalkere Police Station, Chitradurga, for the offence punishable under Sec. 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(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 accused Nos.1 to 5 were selling the ganja to general public and they had procured the same from accused No.6 from Andhra Pradesh. When accused Nos.1 and 2 were transporting the same in the vehicle bearing No.KL-55-E-8792 and KL-06-H-7062, ganja to the tune of 41 kgs. 656 grams worth of Rs.8,22,000.00 were seized which were kept in 19 plastic bags and this transportation came to light only when the vehicle bearing No.KL-55-E-8792 met with an accident. The police have investigated the matter and filed the charge-sheet.