MASTAN SAB, S/O MAHBOOB SAB ULGAR Vs. THE STATE OF KARNATAKA THROUGH THE POLICE GANDHI GUNJ POLICE STATION BIDAR

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 439 of Cr.P.C., seeking regular bail in Crime No. 118/2016 of Gandhi Ganj Police Station, Bidar for the offence punishable under Section 328 of I.P.C. and 20-B of Narcotic Drugs and Psychotropic Substances Act, 1985 and Section 27 of Drugs and Cosmetics Act, 1940.

(2.) The brief facts of the case are that, PSI of Gandhi Ganj police station, Bidar on 23.08.2016 at about 4:00 p.m. received a credible information that narcotic drugs being transported from Bidar-Chidri road to Irani Galli, Bidar in a Mahindra car bearing Reg.No.AP-09-BK-1947, immediately he secured the independent pancha witnesses along with his staff went near Irani galli at about 5:00 p.m., he stopped the car and there he noticed in the said car that Nitravel-10 tablets both tablets worth of Rs. 38,642/- and 302 Corex bottles worth Rs. 29,599 and 20kg Ganja worth Rs. 20,000/-. They apprehended four persons and seized the said articles and a case has been registered in Crime No. 118/2016.

(3.) I have heard learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.