HANUMAYYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court seeking grant of anticipatory bail, for it having been turned out by the concerned Court in terms of its order dtd. 9/1/2023 in Criminal Misc. No.1222/2022 by the Principal District and Sessions Judge, at Koppal.

(2.) Heard Smt. B.C.Jnanayyaswamy, learned counsel for the petitioner and Smt. Girija S. Hiremath, learned HCGP for the respondent.

(3.) The brief facts of the case are as follows: A Crime comes to be registered on 1/2/2022 for the offences punishable under Ss. 20(b), 22, 25 and 8(C) of Narcotic Drugs and Psychotropic Substances Act, 1985 against two accused Nos.1 and 2 . The police after the investigation roped the petitioner, as accused No.3. The accused Nos.1 and 2 were in fact apprehended and found that, they were in possession of Ganja a contraband substance to the tune of 200 grams. The concerned Court in terms of its order dtd. 8/2/2022 grants anticipatory bail to accused Nos.1 and 2 who were in fact caught in possession of 200 grams of Ganja. Since the petitioner was absconding, a non-bailable warrant was issued for his appearance. The petitioner then files an application seeking grant of anticipatory bail, which comes to be turned down by the concerned Court.