PANGI NARESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioners/accused Nos. 1 and 3 under Section 439 Cr.P.C. for grant of bail in Crime No.75/2018 of Hubballi Bendigeri Police Station Crime No.20(B)(II)(C) of NDPS Act, 1985.

(2.) The facts briefly stated in the petition are that, on 11.09.2018, the police officials received a credible information that three persons are carrying Ganja at Maganese Plot near FCI Godown Gate on Mantur Road, Hubballi. On the basis of the said information, a case was registered and thereafter the officials have gone to the spot along with panchas. Three persons were caught red handed and the contraband property Ganja was seized from their possession. Each accused was found in possession of 6 kg 600 gms Ganja, which was seized by drawing mahazer in the presence of panchas. The accused were taken to custody on 11.09.2018 along with the seized property. Since then they are in judicial custody.

(3.) Heard the counsel for the petitioners and the learned HCGP for the respondent State. Perused the materials on record.