GEMU 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 Crime No. 174/2016 of Vijayapur Excise Police Station, registered for the offences punishable under Sections 8(b), 8(c), 20(b), 25 and 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Brief facts leading to filing of the complaint are that, On 13.11.2016 at about 5.30 a.m., the respondent-Police received a credible information to the effect that one Gemu S/o Ramdas Naik is transporting ganja in the dickey of the Tata Indica Car bearing registration No. MH-12/EQ-1693 from Arakeri side to Vijaypur via Bhutanal village. The said Excise Inspector along with panch witnesses and his staff was waiting in front of the Children's park by the side of Bhutanala Tank. At that time, Tata Indica Car bearing registration No. MH-12/EQ-1693 came there. When they stopped the said car and searched the car by opening the dickey, they found red and black colour bags containing ganja and the said ganja was weighing 8 Kgs. Thereafter, the said ganja was seized and the petitioner has been apprehended and a case has been registered against the accused.

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