MUNAF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioners counsel and also the learned HCGP for the respondent-State.

(2.) The factual matrix of the case is that on 11.09.2018 the Police Inspector of Hubballi Bendigeri Police Station received the information that some people are selling Gaja, immediately after the information he went along with his staff near Hubli-Mantur Road at Maganese plot FCI Godown gate and observed that three persons along with air bag in their hand were having Ganja and hence, they were intercepted and apprehended. On enquiry, they revealed their names and the name of this petitioner also. They were intent to sell the Ganja. Hence, police have registered the case against these accused persons for the offence punishable under Section 20(b)(II)(c) of NDPS Act.

(3.) The main contention of the petitioner before this Court is that he has been falsely implicated in this case. Accused Nos. 1 to 3 are from Andhra Pradesh and this petitioner is running Kirani (provisional store) and maintaining his family, he is only the bread earner of the family. Only based on the voluntarily statement of accused Nos. 1 to 3, he has been arraigned as accused and he is not having any criminal antecedents. He is ready to obey the condition that may be imposed by this Court. Hence, prayed to enlarge the petitioner on bail.