(1.) This petition is filed under Sec. 439 Cr.P.C. praying to enlarge the petitioner - accused No.1 on bail in Cr. No. 135/2022 of Madiwala Police Station, registered for the offence punishable under Ss. 20(b), 8(c), 21(c), 22(C) of Narcotic Drugs and Psychotropic Substances Act, 1985. Investigation is completed and charge sheet is filed against accused Nos.1 to 4.
(2.) I have heard the submissions of the learned counsel for petitioner and learned High Court Government Pleader for respondent - State and perused the material on record.
(3.) The case of the prosecution is that, on 26/7/2022 at about 2.45pm, the first informant, working as Head Constable at Madiwala Police Station, received a credible information that accused Nos.1 to 3, named in the FIR, are involved in selling Ganja and MDMA tablets near Kadalekai Mandi in Jakkasandra and that the said persons will be coming near the Mandi in the evening for selling the Drugs.