NARGEES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard and perused the records.

(2.) Petitioners are arraigned as accused Nos.1 and 2 in Cr.No.223/2019 of Magadi Police Station, Ramanagara district, for the offences punishable under Section 20(b) of the Narcotic Drugs And Psychotropic Substances, Act,1985.

(3.) The allegations against the petitioners are that on 15.10.2019, on receiving credible information that some people were gathered near the house of one Nargees - accused No.1, which is situated at Kere beedhi, the police officials went there and found some persons were assembled there and on seeing the police, some persons ran away from the said spot. From the arrested persons, the police have totally seized 01 k.g. 440 gms of Ganja. Accused No.3 was arrested and sent to judicial custody. Further, the police had seized Ganja which was there at the side of the house of the accused No.1.