SOHAIL JAMBAGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two petitions have been filed by the petitioner Nos. 4 and 5 under Section 439 of Cr.P.C., praying for granting regular bail in Crime No. 91/2017 of Gol Gumbaz Police Station, registered for the offences punishable under Sections 8(C) and 20(B) of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred as "the Act" ) and also under Sections 25 and 27 of the Indian Arms Act.

(2.) Brief facts leading to filing of the complaint is that, on 9.6.2017 at about 5:00 a.m., complainant along with his staff, were on patrolling duty near Sindagi Naka/Check Post and were checking the vehicles passing through the said Check Post. At that time, a white colour Car bearing No. AP-10/MM-2626 came from Sindagi side. Complainant and officials tried to stop the said Car, but it did not stop and went in a high speed, suspecting the said vehicle, complainant and other officials chased the said Car, but the driver of the said Car lost his control resulting in hitting to the road divider, in front of the Gol Gumbaz and the inmates tried to run away, but the complainant and other officials caught hold of them and they were took to the police station and during interrogation, accused persons revealed that in a Car bearing No. AP-10/MM- 2626, they brought Ganja for sale, besides possessing country pistol and live bullets. Thereafter, complainant seized the said articles under mahazar. When the said ganja is weighed, it was weighing 21.570 Kilograms, thereafter a complaint was registered against the accused.

(3.) Heard the arguments of the learned counsel for the petitioners and learned Addl. S.P.P. appearing for respondent-State.