JOSHUA DSOUZA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under section 439 of Crimial P.C. 1973 seeking his release on bail of the offences punishable under Sections 8(b) and 20(a)(1) of Narcotic Drugs and Psychotropic Substances Act, registered in respondent Police Station Crime No.9/2017.

(2.) I have heard the learned Counsel appearing for the petitioner-accused and the learned High Court Government Pleader appearing for the respondent-State.

(3.) Looking to the factual matrix of the case, the allegation is that after getting credible information, the Inspector of Police, Economic and Narcotic Police Station along with the other policemen raided the house of the petitioner at Shanthi Nilaya, Santhosh Nagara, Kuthar of Munnur village and they found two small plants planted in two flower pots in the courtyard of the house of the petitioner weighing about 74 grams worth Rs. 2,000.00and they also seized the said ganja plants and seeds. The further case is that when the petitioner was enquired, he confessed that the ganja plants were planted by him and the seeds were supplied by one Rakshith Shetty. The petitioner was arrested on 7.11.2017 and produced him before the Court of Principal Sessions and Special Judge for NDPS, Mangaluru and remanded to judicial custody. Since from the date of arrest, the petitioner is in custody.