MANUKUMAR (MANUKUMAR M) Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under section 439 of Crimial P.C. 1973 seeking his release on bail of the offences punishable under Sec. 20 (c) of Narcotic Drugs and Psychotropic Substances Act (for short 'the NDPS Act') registered in respondent Police Station Crime No.55/2018.

(2.) I have heard the learned Counsel appearing for the petitioner-accused No.1 and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The allegation in the complaint is that the complainant received credible information from one person who told that the accused persons are selling ganja and they have stored the same in the house and if the police officers accompanies him, he will show the said place. Accordingly, the complainant after getting permission from ACP, secured the informant, panchas and their staff and surrounded the said house. They apprehended the petitioner-accused No.1 and seized 55 kgs. of ganja from the possession of the petitioner. On the basis of the said complaint, case came to be registered for the alleged offence.