ANJINAPPA Vs. STATE

JUDGEMENT

(1.) Petitioner is accused of commission of an offence under section 20(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act' for short) in crime No. 175/2016 registered by Harapanahalli Police Station.

(2.) Heard Shri Gopalakrishanamurthy. C, Learned counsel for the Petitioner and Shri. B. Vishweshwaraiah, learned HCGP for the respondent-State and perused the records.

(3.) The case of the prosecution is that, in the morning of *16/10/2016, the police received a credible information that some person was making efforts to sell 'Ganja'. In pursuance thereof, they found accused in possession of 4 Kgs and 100 grams of Ganja'. He was arrested and Ganja seized.