K. VENKATARAM RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has preferred this petition under Sec. 438 of Cr.P.C. seeking anticipatory bail in FIR No.T38/2021-22/2404IE/240404 registered by the Excise Police, Koppal Sub-division, Gangavathi range for offences punishable under Ss. 20(b) , 22 , 25 , 8(c) of the Narcotic Drugs and Psychotropic Substances Act , 1985.

(2.) Heard both the sides and perused the material on record.

(3.) Case of the prosecution is that on 31/1/2022, at about 11 a.m. the Excise Sub-Inspector, Gangavathi Range received a credible information that two persons who were staying in the 3rd floor of Mudgal Complex, situated in Sriramanagar village, Gangavathi taluk are in possession of Ganja and MDMA. He conducted a raid along with his staff, Tahasildar and panch witnesses at about 12.30 to 1 a.m. on 1/2/2022 and apprehended accused Nos.1 and 2. From the possession of accused No.1, about 600 grams of ganja, a Hero Honda motorcycle bearing No.KA-35/U-1368 and 200 grams of ganja kept in the said motorcycle was seized. From the possession of accused No.2, 2 grams of MDMA and a Honda Click motorcycle bearing No.KA-37/EH8607 and 100 grams of ganja was seized. The said accused were arrested.