SALAUDDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.4 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No. 19/2024 of Ashokpuram Police Station, pending on the file of Principal District and Sessions Judge, Mysuru registered for the offences punishable under Ss. 20(b)(ii)(B) and 27 (a) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act'), on the basis of the first information lodged by the informant Sri.Poovaiah.K.C., Police Inspector.

(2.) Heard Sri. Hashmath Pasha, learned Senior advocate for the petitioner and Sri. Rajath, learned High Court Government Pleader for the respondent -State. Perused the materials on record.

(3.) Learned Senior advocate for the petitioner submitted that the petitioner is arrayed as accused No.4 He has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. It is stated that accused Nos.2 and 3 were apprehended and 99 grams of ganja was recovered from their custody. They informed about procuring ganja from accused No.1. It is stated that accused No.1 was apprehended and little more than 2 Kgs of ganja was recovered from his custody. It is the contention of the prosecution that accused No.1 during investigation referred the name of the petitioner as supplier of the ganja. Only on the said statement which is said to have been given by accused No.1, the petitioner was apprehended and since 31/3/2024 he is in judicial custody. No ganja was recovered at the instance of the petitioner. He is the permanent resident of the address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition.