Karnataka High Court
S C Chand Pasha vs The State Of Karnataka on 30 April, 2009
Author: Jawad Rahim
Bench: Jawad Rahim
1
EN THE HIGH mun? 0? KARNATAKA AT BnANGAL_GE§E _:"'--vv"
DATED THIS THE 30*" DAY 05 APRIL, 2&9 7 .
BEFORE
THE HGNBLE MR.JUSTICé'1«JAi5!fi§i > f§A§-_§EtV€i
crz.:..r-=. Ne. 1Aé:.3sLm= 2039 A k '
BETWEEN: A
sR1s.c.<:HAm> P§.sHA,*k%%&%k .
S/Q MGHAMMED, * I ' '
AGED Aaoufr 45 YEARS,
SUNK,A£>A!i;ATf'E, 3VIR;A;l'PET«.TQ§§H
POST, xamsau Dxs'm::r'= x
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(BY M3,. MAcaA1aa,AW.)
THE am-5
BY VIRAEPET 1*:>wN% Peace STATION,
V .I{ODAi§U i3.iS7FRi»CT; "BY LEARNEE) SPF,
5 " -- RESPONDENT
4; ,. { B'#9'« SUBRAMANYA BHAT, HCGP) $3053!!! T:9iiSv':'f5ETITIGN rs mes ms 439 CR.P.C BY THE ADVGQATE FOR THE PETITIONER PRAYING THAT THIS V "?iGE§'Bi.'E CQURT MAY BE PLEASED TC} ADMIT THE _i3..CC¥éSED T9 BAIL IN SP1... CASE NDPS 7/21308 ON THE "E.-'ILf:""OF D & S JUQGE, KGQAGU, MADIKERI, ETC., THIS PETITION IS COMING ON FOR ORDERS THIS BN3', THE COURT MADE THE FOLLOWING?- W 2 23.9.5.3 The smetitlaner is accused in Crime No.??[C$"'ifiitivgfiiéfit _ far the offences purxishabie under Sg<;t'io21s ;8"b)_c:»fjL: " ~.. N.9.P.S. Afit.
2. A rzerusai of theVca-§.é».%Vvafiér5. i'e;§_'e;ai§1;VVffiat":cn " V Search of the betitienerqae was -fi:;a2z:?£ti._§_n bbssassfon cf 2 Kqs. Ganja. The responfiézzt same frern his D&¥"3Dl"! am:..az?f$ted:; hifié"i._:j} 3;" """ Machaiah, apt:-eating for pettfiafiar 4- that ever: If it were to be beiiemd t%iat.tha p;2tiAt%V§néi* was In possasiun of Ganja the toaAA"'§e2s.--««and wiii not attract m"é\FiSi€>!"sS cf &%séc::a%n $%{%cj; 29:13) cf N.D.P.S. Act. He submits that s§ir*::.'é the .<§}?a';ag¥?iié sheat is aimed? flied, his braence is not "._"reQu1'ireé'fof investigation. He submits that the petitioner is A '~:Lf"_i§f:vVTji:;iiz:iai custeéy for more than ten months. Hence, he ' éeeks fer baii.
3% 4 (2) He shaii net ieave the Sessians jurisdiction isrier permission.
(3) He shaft mt tamper the prosec:.ufi"e;'n' witnes§§$:v§.;*e manner.