CHIRANJEEVI AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is a petition filed under Section 439 of the Criminal Procedure Code, 1860, (hereinafter referred to as the Code for the sake of brevity) r/w 37 of the Narcotics, Drugs and Psychotropic Substances Act 1985 (hereinafter referred to as the Act for the sake of brevity) filed by the Accused No. 1 & 2 in Crime No. 154/2014 registered by the respondent police praying that they be enlarged on bail pending trial & judgment in the above case.

(2.) THE facts in brief are as follows: - -

(3.) THEREAFTER , the complainant removed about 2 samples of 50 grams from each ganja packet and proceeded to seal them with the seal T.S.I. OF OLD HUBLI PS' and affixed a label consisting of the signatures of the complainant and the panchas. The accused were arrested on the spot and returned to the police station and registered a case punishable u/s. 20(B), (ii)(C) of NDPS Act 1985.