(1.) Heard the learned counsel appearing for the petitioner/accused and the learned High Court Government Pleader appearing for the respondent-State.
(2.) The petitioner is in custody in Cr.No.135/2017 registered by the respondent-police in respect of the offence under section 20-B of the NDPS Act.
(3.) The allegation is, on 16.7.2017, on a credible information, the Investigating Officer raided the residence of this petitioner along with the Deputy Tahsildar and his staff. The petitioner was found in possession of ganja totally weighing 1 kg. 250 gms of value Rs.1,25,000/-. There were 45 pockets of ganja which were intended to be sold. On enquiry, she revealed the name of the 2nd accused who had supplied the incriminating substance.