RESHMA Vs. STATE

JUDGEMENT

(1.) This petition under Sec. 439 of Cr.PC is filed by the accused No.1 seeking to enlarge her on bail in Crime No.77/2023 of Gandhi Gunj Police Station, Bidar for the offence punishable under Sec. 20(b) of NDPS Act.

(2.) The summary of the charge sheet is that, on receiving a credible information, the Police Inspector along with his staff, panchas and the Gazetted Officer conducted a raid and found that, the accused No.1 and her husband were indulging in selling ganja to the public, and apprehended the accused No.1 and on seeing the police escaped. Upon search, 4 kg 578 grams of ganja, a sum of Rs.4,57,800.00 and mobile were seized from the accused No.1.

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