MUDUKAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 439 of Cr.P.C. for enlargement of bail in Crime No.7/2023 of Raichur CEN Crime police station for the offence punishable under Sec. 20(b) of Narcotic Drugs and Psychotropic Substances Act , 1985 (for short ' NDPS Act ').

(2.) Brief facts leading to filing of this petition as per the case of the prosecution is that, on 30/3/2023, the complainant received a credible information stating that there was a sale of ganja nearby the stream of Chikka Honnakuni village. Hence, the complainant along with his staff, panchas and gazetted officers have raided upon the said spot at 12.30 p.m. and found the petitioner/accused is in possession of dry ganja for the purpose of sale and after weighing the total ganja, it weighed 1kg., worth of Rs.11,000.00. The mahazar was drawn in the presence of panch witnesses. Based on the information received by the police a case was registered in Crime No.7/2023. Hence, the petitioner has filed the present petition for grant of bail.

(3.) Heard the learned counsel for the petitioner and also learned High Court Government Pleader.