RIYAZUDDIN Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court seeking grant of regular bail in the subject petition under Sec. 439 of Cr.P.C. for it having been turned down by the same Court in terms of its order dtd. 21/4/2023.

(2.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent - State.

(3.) Facts in brief are as follows: It is the case of the complainant that on 5/3/2023 he was on patrolling duty, received information that two persons are transporting ganja on Honda Dio and intercepted the vehicle and seized the ganja of 1,892 grams. Then, complaint comes to be registered against the petitioner and another accused No.1, they were arrested and also taken into judicial custody. Accused No.1 applies for bail and is enlarged on bail. On 5/4/2023, the petitioner files an application seeking his enlargement on bail, which comes to be rejected by the impugned order.