KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioner -accused No. 1 under Section 439 of the Cr.P.C. seeking his release on bail of the alleged offences punishable under Section 20(b) and 22 of the N.D.P.S. Act registered in respondent -Police Station Crime No. 2/2014.

(2.) HEARD the arguments of the learned Counsel appearing for the petitioner/accused No. 1 and also the learned High Court Government Pleader for the respondent/State.

(3.) AS against this, the learned High Court Government Pleader during the course of his arguments made the submission that looking to the quantity of the ganja seized in this case, it goes to show totally 44 kgs. and if it is taken individually 22 kgs. He also submitted that the ganja has been seized from the person of the present petitioner in the presence of panch witnesses. Hence, he submitted that the petitioner is not entitled to be granted with bail since the quantity of the ganja seized is above the commercial quantity. Hence, the learned High Court Government Pleader submitted to reject the petition.