JAGAN Vs. STATE

JUDGEMENT

(1.) Accused no.1 in Spl.CC.No.170/2023 pending before the XXXIV Addl. City Civil & Sessions Judge, Bengaluru, arising out of Crime No.337/2022 registered by Konanakunte Police Station, Bengaluru City, for the offences punishable under Ss. 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 the learned Counsel for the parties.

(3.) The case of the prosecution is, that on 7/11/2022 at about 8.15 p.m., CW-1 - Suhas - Sub-Inspector of Police, Konanakunte Police Station, had received credible information that two persons were trying to sell ganja which was kept by them in a bag. The complainant after complying with the requirements of Sec. 42 of the Act, along with his staff and panchas had raided the spot and had apprehended the persons who were with the bag. On enquiry, they had informed their name as Jagan and Naveen. From their custody, 105 Kgs. of ganja which was available in the bag was seized and subjected to mahazar. Thereafter, they were brought to the police station along with the seized contraband articles and a complaint was lodged which had resulted in registering FIR in Crime No.337/2022 against the petitioner and another. Investigation in the case is completed and charge sheet has been filed. Petitioner's bail application filed before the XXXIV Addl. City Civil & Sessions Judge and Special Judge (NDPS), Bengaluru, in Crl.Misc.No.2981/2023 was dismissed on 19/4/2023. It is under these circumstances, the petitioner is before this Court.