NAGAMMA 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 for the offence punishable under Sections 20(B) (ii) and (C) of the Narcotic Drugs and Psychotropic Substances Act registered in respondent - police station Crime No.100/2017.

(2.) Brief facts of the prosecution case are that on 17.11.2017 at about 9.45 p.m. the complainant had sent the report along with the accused-petitioner stating that he had received information that petitioner by name Smt.Nagamma has been selling ganja leaves without having any permit and on the basis of the said information, the complainant along with his staff and also panchas conducted raid upon the house of the petitioner and seized 7 kg. 250 gms ganja leaves in her house in the presence of panchas and separated 100 gms. of leaves for securing and sealed for FSL report and conducted panchanama, then after coming to the police station, complaint was lodged against the petitioner.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused and also the learned High Court Government Pleader appearing for the respondent-State.