CHANDRAKANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in Criminal Petition No. 305 of 2021 is accused No. 3 and the petitioner in Criminal Petition No. 9846 of 2021 is accused No. 2 in Crime No. 57 of 2020 of Seshadripuram Police Station, Bengaluru, registered on the basis of first information lodged by the informant Sri. Krishnamurthy M L, which is now pending in Spl.C.C. No. 188 of 2021 on the file of XXXIII Additional City Civil and Sessions Judge and Special Judge for NDPS cases, Bengaluru, for contravening Sec. 8(c) punishable under Sec. 20(b)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').

(2.) The case of the prosecution in brief as set out in the charge sheet is that on 30/8/2020 at about 10.15 a.m., CW1 - the informant received credible information that accused No. 5 is possessing ganja and is near BBMP playground on the backside of Om Shakti Temple, VV Giri Colony and selling the contraband to the general public in his autorickshaw bearing registration No. KA-02 AC 3989. The said information was reduced into writing in the station house dairy and sought permission from CW13 - the Assistant Commissioner of Police to hold a raid and to seize the contraband. After getting necessary permission, CW1 along with other staff and panchas held a raid. CW13 being the Gazetted Officer was present at the spot and the personal search of accused No. 5 was held in his presence. During such search 2.100 kgs of ganja, Rs.1,500.00 in cash and a bag along with the auto rickshaw mentioned above were seized under the seizure mahazar. On enquiry, accused No. 5 gave information that he used to purchase ganja as the same was being supplied to him by accused No. 4.

(3.) On 6/9/2020 CW1 along with other witnesses went to Madanayakanahalli of Tumkur District, took accused No. 4 to his custody and 200 grams of ganja was also seized from his custody. On enquiry, accused No. 4 informed that he along with accused Nos. 2 and 3 had concealed 150 kgs of ganja in a place dug out which is 8 kms away from Mahagav on the right side of NH 50 leading from Kalaburagi to Bidar, within the jurisdiction of Kamalapura Police Station. Accordingly, accused No. 4 led the police to the spot and produced 150 kgs of ganja before the police, in the presence of mahazar witnesses on 8/9/2020.