AJJAIAH B.P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.35/2024 registered by the Davanagere CEN Crime Police Station, Davanagere for the offences punishable under Ss. 20(b)(ii)B of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the State.

(3.) The factual matrix of the case is that on 10/3/2024, a credible information was received that the petitioner is selling ganja in his house and immediately, on information, case was registered and raid was conducted along with H.C.No.152 and P.C.No.329. At that time, the owner of the shop tried to escape from the spot and he was apprehended and he led the team to the first floor, wherein they found 3 kg 49 grams of Ganja worth Rs.2,40,000.00 and the same was seized by drawing the mahazar and also an amount of Rs.590.00 along with 10 plastic covers was recovered from him. The Police have registered the case and investigation is not yet completed.