PUTTALINGEGOWDA Vs. STATE

JUDGEMENT

(1.) The petitioner is seeking bail in Crime.No.120/2018 registered at Akkur police station of Channapatna Taluk for the offence punishable under Section 20(A) of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The case of the prosecution is that on 20.09.2018 at about 2.00 p.m, the Inspector of C.E.N. police station, Ramanagara submitted a report to the respondent-Police stating that, he received a credible information that one Puttalingegowda @ E.Raju son of Late Channegowda, resident of Maluru Pattana has grown ganja plants in Sy.No.107/1 situated at Malagalu Village, Virupakshapura Hobli, Channapatna Taluk for selling the same to the public. After registering the case against the accused/petitioner, raid was conducted and the petitioner was apprehended and the ganja plants were seized.