MADHUKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners - accused Nos.1 and 2, who are sought to be prosecuted for the offences punishable under Ss. 20(b)(ii)(B) , 60 , 8(c) of Narcotic Drugs and Psychotropic Substances Act , 1985, have filed this petition to enlarge them on bail.

(2.) Heard the learned counsel for the petitioners - accused Nos.1 and 2 and the learned High Court Government Pleader for the respondent - State.

(3.) The case of the prosecution is that, on receiving a credible information that, ganja was transporting in a public transport bus, a raid was conducted, and on inspection of the bus, the petitioner - accused No.1 was found to be in possession of 6 kgs of ganja, the accused No.2 was found to be in possession of 4 kgs of ganja, and the same were seized in the presence of Gazetted Officer. The accused Nos.1 and 2 are allegedly found to be in possession of less than commercial quantity and more than small quantity of ganja. At this stage, the police have not produced any material that, the petitioners - accused Nos.1 and 2 have got any criminal antecedents.