POOVANNA A. U. Vs. STATE

JUDGEMENT

(1.) Accused No.2 in Spl.C.No.48/2023 pending before the Court of Principal District & Sessions Judge, Madikeri at Kodagu arising out of Crime No.27/2023 registered by the Napoklu Police Station, Kodagu district for the offence punishable under Ss. 20(b)(ii) (B) of Narcotic Drugs and Psychotropic Substances Act, 1985 is before this Court seeking regular bail.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for respondent - State.

(3.) On the basis of complaint lodged by Sub Inspector of Police, Napoklu, the SHO of Napoklu Police Station had registered FIR in Crime No.27/2023 against unknown persons for the aforesaid offences. Thereafter a raid was conducted and the accused persons were arrested and from the custody of the accused persons ganja weighing 1 kg 60 grams was seized. The contraband article was subjected to mahazar and the accused persons were produced before the Police Station along with the contraband articles. Investigation in the case is complete and charge sheet has been filed. The bail application under Sec. 439 of Cr.P.C, filed by the petitioner before the court of Principal District & Sessions Judge, Madikeri at Kodagu in Crl.Misc.No.217/2023 was dismissed on 18/7/2023. It is under these circumstances, the petitioner is before this court.