SRIRAMAPPA NARASIMHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner/accused under Section 439 of Cr.P.C. seeking his release on bail of the alleged offences punishable under Section 20(b)(i)(A) of Narcotic Drugs and Psychotropic Substances Act, 1985, registered in respondent police station Crime No. 171/2017.

(2.) The brief facts of the prosecution case as per the complaint averments is that the complainant got the information that one person having a white colour bag with ganja is near by the bus stand. Then the complainant after getting permission from the higher authority went to the spot along with the staff and they have apprehended the said person and then in the presence of Gazetted Officer conducted the search and found that in the plastic bag he is having ganja weighing 6 kg and the same was seized in the presence of panch witnesses under the mahazar. Then after coming to the police station complaint was lodged on the basis of which case came to be registered.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused and also the learned High Court Government Pleader appearing for the respondent-State.