JAMAL SAB Vs. CHIKKABALLAPURA POLICE STATION

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.4 in Crime No.14/2022 of Chickballapura Town Police Station, Chickballapura, for the offence punishable under Sec. 20(b) of the Narcotic Drugs and Psychotropic Substances Act , 1985 ('the NDPS Act ' for short).

(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 is that on 1/2/2022 at about 10.00 a.m., on receipt of the credible information that some unknown person possessing ganja and he is making an attempt to sell the same. Based on the said information, the raid was conducted and accused No.1 has been apprehended with 4 kgs of ganja and this petitioner was at the spot intending to purchase the ganja from accused No.1 hence, he has been arraigned as accused No.4.