SHANKAR & ORS Vs. STATE OF KARNATAKA
LAWS(KAR)-2017-3-216
HIGH COURT OF KARNATAKA
Decided on March 15,2017

Shankar And Ors Appellant
VERSUS
STATE OF KARNATAKA Respondents

JUDGEMENT

B.A.PATIL,J. - (1.)This petition is filed by the petitioners/accused Nos.1 to 3 under Section 439 of Cr.P.C., seeking regular bail in Crime No. 18/2017 of Zalaki (NDPS) Police Station, registered for the offences punishable under Sections 18 r/w Section 20 (b) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').
(2.)Brief facts leading to filing of the complaint are that, on 31.01.2017 at about 3.30 p.m. when the complainant was near the ARTO Cross on patrolling duty, he received a credible information that three persons are having ganja in the airbags which they were carrying. Immediately, by securing the panch witnesses and staff, he went to Halasangi cross and made a raid; when they searched the airbags of said three persons, they found two brown color packets each containing 2.5 kilograms of Ganja in the of accused No.1, one brown color packet containing 2.5 kilograms of Ganja in the bag of accused No.2 and two brown color packets each containing 2.5 kilograms of Ganja in the bag of accused No.3. Totally 12.5 kilograms of Ganja was found, the same was seized and a complaint was lodged. On the basis of the said complaint, a case has been registered against the accused persons.
(3.)I have heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for respondent-State.


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