FEROZ ALI Vs. STATE

JUDGEMENT

(1.) This petition under Sec. 439 of Cr.P.C. is filed by the petitioners - accused Nos.1 and 2 to enlarge them on bail in Crime No.80/2023, registered by the Gandhi Gunj Police Station, Bidar for the offence punishable under Sec. 20 (B) of the Narcotic Drugs and Psychotropic Substances Act , 1985 (for short ' NDPS Act ').

(2.) It is alleged in the FIR that, the petitioner No.1 - accused No.1 is the husband of the petitioner No.2 - accused No.2 and they were found selling the ganja weighing 5 kgs in the public place.

(3.) Heard the learned counsel for the petitioners - accused No.1 and 2 and the learned High Court Government Pleader for the respondent - State.