BABURAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under Section 439 of Cr.P.C., seeking regular bail in Vijayapur Excise Crime No.226/2016-17 of Vijayapur Police Station, Vijayapur, registered for the offences punishable under Sections 8(b)(c), 20 and 25 of Narcotic Drugs & Psychotropic Substances Act, 1985.

(2.) Brief facts leading to filing of the complaint are that, 08.02.2017 at about 5:30 a.m. the complainant received a credible information that the accused has stored ganja illegally for sale, immediately the complainant along with pancha witnesses went to the house of the accused, made a raid. At that time, they found two brown colour bundles kept in the corner of a hall and he apprehended the accused. When he opened the said brown covered bundles, there he noticed 17 kgs ganja. At that time, accused told he received the same about 15 days back from Anjaneyya Naidu of Telangana State. Spot mahazar was drawn, seized the article and a case was registered against the accused.

(3.) I have heard the iearned counsel for the petitioner and the learned Addl. SPP appearing for respondent-State.