SUMAN C. Vs. STATE, BY KYATHASANDRA POLICE STATION

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP for the respondent-State. Perused the records.

(2.) Petitioner is arraigned as accused No.1 in Crime No.165/2019 of Kyathasandra Police Station for the offence punishable under Sections 20(b) of NDPS Act.

(3.) Brief facts of the case are that, on receipt of credible information on 09.09.2019, the respondent-police had been to Truck terminal park within the jurisdiction of Kyathasandra and found three persons holding a bag. On intercepting and enquiring them, the police found Ganja leaves in the bag, weighing 4 kgs. Same has been seized by drawing mahazar.