SHRI ARISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner (A2) and the learned HCGP for the Respondent -State. Perused the records.

(2.) Petitioner is arraigned as Accused No.2 in Crime No.88/2019 of Siddaguntepalya Police Station registered for the offence under Section 20(B)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985, now pending before the court of XXXIII Addl. City Civil and Sessions Judge and Special Judge (NDPS) (CCH.33), Bengaluru.

(3.) The brief facts of the case are that, on 14.5.2019, the respondent - Police have received credible information from the complainant at about 12.00 noon some persons would come near Christ College for the purpose of selling ganja to the students. After receiving the said information, along with punch witnesses, the police reached the back side gate of Christ College and caught one person and he disclosed his name as Shyam Das (A1) and he was in possession of 2 kg. 300 grams of Intoxicant Ganja (Weeds), 50 empty covers with measurement scale and a two wheeler. During investigation he disclosed the names of his friends viz., Arish, Jibin John, Gokul and Arumal and stated that, they are all staying together at Sri Ram Nilaya, 3rd Floor, Avalahalli Hirandhalli, Maruthi Layout, KR Puram, Bengaluru. On the information that the accused have stored the alleged articles in the house of Accused No.1 situated in the above noted address, the police have arrested this petitioner -Arish (A2) and raided the said place and recovered and seized 2 bags containing 10 Kgs and 11 Kgs of Ganja (Weeds) from the said place in the presence of the punch witnesses. The police have gathered the information by accused No.1 and 2 that, they have stored the ganja in the house of Accused No.1 by purchasing the same from different persons and sold the ganja for the wrongful gain to the students and to the nearby theatres etc. Other accused persons were found to be escaped to their native places.