RIZWAN Vs. STATE BY KYATHASANDRA POLICE STATION

JUDGEMENT

(1.) Heard the learned counsel for the petitioner No.1 (A2) and the learned HCGP for the Respondent -State. Perused the records.

(2.) Learned counsel for the petitioners submitted that, the petition in respect of Petitioner No.2 (Accused No.3) has already been dismissed as not pressed by this Court vide order dated 06.11.2019

(3.) The brief factual matrix of the case are that, on 09.09.2019, one of the police personnel of the Respondent-Kyathasandra Police Station, Tumakuru District, by name Mr. Manjunath, was in Mafthi and he was deputed for the purpose of searching the accused persons in some criminal cases. At that time, he received a credible information that three persons are making arrangements to sell Ganja near the Truck Terminal Park at Sanjayanagara, Kyathasandra, Tumakuru. Immediately, he went to that spot and there he found three persons including these petitioners and intercepted them and he found 4 kgs. of Ganja in a bag which is in the possession of the petitioners. Thereafter, the said police constable leaving other police constable at the spot with the petitioners, went to the Police Station and requested for taking appropriate action against the petitioners. After registration of the case, the said police constable came back and made an inventory of the petitioners and found 4 kg. 182 gms. of Ganja, which was in possession of the petitioners was seized.