TIPPANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused, who is sought to be prosecuted for the offence punishable under Sec. 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as ' NDPS Act ' for short) has filed this petition under Sec. 439 of Cr.P.C. to enlarge him on bail in Crime No.33/2023 registered by Gogi Police Station, pending on the file of District and Sessions Judge, Special Court at Yadagiri.

(2.) Heard the learned counsel for the petitioner- accused and learned High Court Government Pleader for the respondent-State.

(3.) The case of the prosecution is that, on 24/3/2023, on receipt of a credible information, the Circle Police Inspector of Shahapur Circle along with his team kept watch on Shahapur-Sindagi main road, near Nadihal cross, and at that time, they noticed that the petitioner-accused was coming from Evoor village, and on stopping him and inspecting, ganja weighing 11.555 kgs was seized.