MANJU.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., to enlarge the petitioner on bail in Cr.No.59/2023 of CEN Crime Police Station, Ramanagara, registered for the offence punishable under Sec. 20(A) of Narcotic Drugs & Psychotropic Substances Act, 1985.

(2.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent-State. Perused the material on record.

(3.) The first informant is the Police Inspector of CEN crime police station, Ramanagara. It is alleged that on 19/5/2023, at about 1.30 p.m., while he was in police station, he received a credible information that the petitioner has grown ganja plants in the backyard of his house. After recording the said information in the station house diary, the complainant informed the matter to his superior officer and taking permission, he along with panchas, went to the spot and apprehended the petitioner, who confessed that he has grown ganja plants. Six ganja plants along with its roots, weighing about 666 grams valued at Rs.60,000.00 were seized under a mahazar.