DINESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in Spl. C.(N.D.P.S./31/2022 pending before the Court of Principal District and Sessions Judge at Kolar, arising out of Crime No.96/2022 registered by Robertsonpet Police Station, KG.F. for the offences punishable under Sec. 20(b)(ii)(C) of the Narcotic Drugs Psychotropic Substances Act, 1985 (for short, 'the Act') is before this Court, seeking regular bail.

(2.) Heard learned counsel for the parties.

(3.) On the basis of the complaint lodged by Sub-Inspector of Police, Robertsonpet Police Station, Kolar dtd. 24/6/2022, FIR in Crime No.96/2022 was registered against the petitioner and another for the aforesaid offences. Petitioner is arrayed as accused No.1 in the FIR. He was arrested on 24/6/2022. As per the complaint averments, the complainant had received credible information that a person was carrying ganja illegally in a bag and pursuant to the information, the complainant and staff members along with independent panchas intercepted the two-wheeler and on enquiry, the rider of the two-wheeler informed his name as Dinesh Kumar. The said person was found carrying a bag and on inspection, it was found that the bag contained ganja. The complainant and his staff members seized the said bag and the total weight of the ganja along with the bag was 20 Kgs. 630 gms. The contraband articles seized was subjected to mahazar and the bag which contained contraband articles was sealed. The person arrested allegedly informed that he had brought the said ganja from one Ganapati. It is in this background, complaint was lodged against Dinesh Kumar and Ganapati who are accused Nos.1 and 2 in the FIR. Investigation in the case is complete and charge-sheet has been filed on 26/10/2022.