MALA Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) THE petitioner who is arraigned as accused No.1 in Special C.C. No.204/2013 pending on the file of the XXXIII Addl. City Civil and Special Judge, Bangalore city registered for the offence under Section 20(B) of NDPS Act is before this court seeking for grant of regular bail.

(2.) IT is the case of the prosecution that on 7.6.2013 at about 5.10 p.m. on receipt of credible information CW -1 apprehended Accused No.2 along with panchas in a house situated behind Reddy Building, at Anjanappa Garden and at that time Accused No.2 was found to be in possession of 2 kgs 450 gms of ganja and 38 empty polythene covers, in all valued at Rs.40,000 and cash in a sum of Rs.800. It is also the case of the prosecution that narcotic substance which was found in the possession of accused No.2 was Simpo PDF Password Remover Unregistered Version - supplied by this petitioner and therefore, this petitioner came to be arrested by the police on 4.9.2013 and since then she is in custody.

(3.) PER contra learned High Court Government Pleader vehemently contended that as the petitioner is habitual offender indulging in illegal trafficking of ganja and as the material on record reveals that she has supplied ganja to accused No.2 from whose possession the same has been seized, in the circumstances, she is not entitled to be released on bail. Therefore petition be dismissed.