TALIBAN @ TASIN BAIG Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused under section 439 of Cr.P.C., 1973 to release him on bail in Crime No.333/2018 of Hunsur Town Police Station for the offences punishable under Sections 8(c), 20(b) of NDPS Act, 1985.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP.

(3.) The genesis of the complaint reveals that when Hunsur police were on duty on 27.06.2018, at about 5.00 p.m., they received a credible information that a person is standing in Hunsur new KSRTC bus stand by holding a cream colour cloth bag and it is containing ganja packets and he is trying to sell the said ganja and he is wearing a black collar blue colour full sleeves shirt and cement colour pant. Immediately, the said information has been registered in station house dairy and thereafter Sub-Inspector of Police along with his staff at about 5.30 p.m., went near the bus stand and there the said person was standing and when he tried to apprehend, he ran away. Immediately, the staff of the complainant apprehended and he was found in possession of ganja worth 1080 gms and when he was asked whether he is having a permit or license in this behalf, he told them that he was not having permit to carry the said ganja and he is having Rs. 50/- only. The said ganja and the cash of Rs. 50/- was seized by drawing the mahajar and a case was registered in this behalf.