SALAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused No.4 under Section 438 of Cr.P.C. praying this Court to release him on anticipatory bail in the event of his arrest in Crime No.234/2018 of Bajpe Police Station, Mangaluru City for the offences punishable under Sections 8(c), 20(b) of Narcotic Drugs and Psychotropic Substances Act, 1985.

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

(3.) The gist of the complaint is that on 13.08.2018, the respondent-Police received a credible information that near Gurupura Kaikamba junction, in a shop by name Fashionate, the owner of the said shop was selling ganja. Immediately, the complainant along with his staff visited the spot and enquired with a salesman of the said shop and there they revealed that they were not possessing any such substances and informed that the Gazette of ficer can search the body of the accused, but nothing was found. Thereafter, a plastic cover was noticed inside the shop and found 1kg 140 grams of ganja in the said plastic cover and the same was seized by following the procedure. On the basis of the complaint, a case was registered.