AMBAJI Vs. THE STATE

JUDGEMENT

(1.) Petitioner has been arraigned as sole accused in Spl.C.C.No.28/1995 on the file of Principal District and Sessions Judge, Bidar. It appears, the charge sheet has been filed against the petitioner for the offence punishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS" Act).

(2.) The brief allegations are that,-

(3.) It is contended by the learned counsel for the petitioner that absolutely there is no material to implicate the accused into the crime and there is no material to show that he was informed about the case registered against him under the NDPS Act. He was not at all aware of such case pending against him. Recently, he came to know that police are searching for him in connection with the case, then he approached the Sessions Court for grant of anticipatory bail which came to be rejected.