KOLA APPALA SHIVAPRAKASH Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Sec. 439 of Cr.P.C. for grant of regular bail in Crime No.21/2022 registered by Sanjay Nagar Police and charge sheeted for the offence punishable under Sec. 20(b) of Narcotic Drugs and Psychotropic Substances Act, 1985, which is now pending on the file of Principal City Civil & Sessions Judge, Bengaluru in Spl.C.No.1753/2022.

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

(3.) The case of the prosecution is that on 10/2/2022 Sanjay Nagar Police received a credible information through an informer that a Bolero Jeep came from Andhra Pradesh carrying ganja in order to sell the same. Accordingly, the police team, by obtaining the permission of the higher officer, went near the CBI Office bus stand at Bellary Road and seen that a Bolero Jeep was standing, immediately they confirmed the jeep and apprehended the petitioner and accused No.2 and seized the ganja of 103 Kgs. Then the petitioner was produced before the Special Court and he was remanded to judicial custody. His earlier bail petition came to be dismissed as withdrawn. Hence, the petitioner is before this Court by filing the present bail petition.