MUDASIR AHMED Vs. STATE

JUDGEMENT

(1.) Accused No.1 in Crime No.46/2023, registered by Udayagiri Police Station, Mysuru City, for the offence punishable under Sec. 20(b) of Narcotic Drugs and Psychotropic Substances Act, 1985, is before this Court seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) On the basis of the complaint lodged by Inspector of Police, City Crime Branch, Mysuru, dtd. 6/4/2023 Udayagiri Police have registered F.I.R. in Crime No.46/2023 against the petitioner herein and another for the aforesaid offence. In the complaint it is averred that on 6/4/2023, the accused persons were found on the road side and since they tried to run away seeing the Police, immediately Police have chased and apprehended the accused. On inspection it was found that, the said persons were carrying ganja with them. From the plastic bag, which the said persons were carrying, 6 kg 800 grams of ganja was seized from the custody of petitioner - accused No.1 and 5 kg 800 grams of ganja was seized from the custody of accused No.2. Thereafter, the seized contraband articles were subjected to mahazar and the accused persons were arrested and produced before the Police. The bail application filed by the petitioner before the trial Court in Spl.C.No.296/2023 was dismissed on 16/6/2023. It is under these circumstances, the petitioner is before this Court.