NADEEM PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent/State and perused the material on record.

(2.) This petition is filed under Sec. 439 of Cr.P.C. by accused No.2 in Crime No.122/2022 of Chandra Layout Police Station, registered for an offence punishable under Sec. 20(b) of NDPS Act, 1985.

(3.) Brief facts:- The Police inspector, Chandra Layout Police Station lodged the complaint alleging that he received a credible information on 22/4/2022 at 12.30 noon that two persons are illegally transporting Ganja in a goods vehicle bearing Registration No. KA-04-AB-8637. Based on the said information, the aforementioned case was registered and the police along with panch witnesses went to the spot and intercepted the goods vehicle near Nayandahalli junction and seized three bags of Ganja weighing about 81 kgs 450 grams. Accused Nos.1 and 2 were arrested.