AMJAD KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This successive bail petition is filed by the petitioner/accused No.4 under Sec. 439 of Cr.P.C., for granting bail in Crime No.39/2022 registered by Kempegowda Nagar Police Station, Bangalore for the offences punishable under Ss. 22(c), 20(b)(ii)(B) of NDPS Act.

(2.) Heard the arguments of 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 credible information the police have apprehended two motorcycles and arrested accused Nos. 1 to 4 where accused Nos.1 and 2 said to be in possession of 23.89 grams of LSD MDMA drugs and 0.56 grams, ecstasy tablets and this petitioner said to be in possession of 1 kg., 100 grams of ganja. All of them were arrested on 29/3/2022. They have been remanded to judicial custody.