JAREENA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of the Code of Criminal Procedure, 1973, (for short hereinafter referred to as 'Cr.P.C.') seeking to enlarge the petitioner who is arraigned as accused No.3, on regular bail, in Crime No.83/2022 of Gandhi Gunj Police Station, Bidar District registered for the offences punishable under Ss. 20(b) of Narcotic Drugs and Psychotropic Substances Act, 1985( for short 'NDPS Act') pending on the file of Prl. District & Sessions Court, Bidar District, Bidar.

(2.) It is the case of the prosecution that based on the credible information that three women near Railway Station Gandhi Gunj Yard, Bidar are illegally selling ganja, the Sub-Inspector of Police after taking permission from his higher ups alongwith Tahsildhar and panchas proceeded to the said place on 9/6/2022 and found that three women were selling ganja in Irani area and they arrested them and they recovered Rs.1,500.00 cash and 5kg and 60grams ganja worth Rs.10,000.00 from them and produced them before the Court. The bail petition filed by the petitioner is rejected by the Sessions Court. Hence, this petition.

(3.) Heard Shri. Siddartha Marlingappa and Sri. Santosh Patil, learned counsel for the petitioner and Sri. Gururaj V.Hasilkar, learned HCGP for the respondent/State and perused the material on record.