Karnataka High Court
Anjani Kumar Singh S/O Udaya Bhan Singh vs State Of Karnataka By Cubbon Park Police on 10 June, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
l.UUKl Ur KAKNATAKA I-EGH COURT-'OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUE Ifi $33 H1$H'CfiflRT as KRRHATEKA Ar 3ANaaL¢gE_ anran waxs $82 1:?' may my JUNE, gaa§;jO?;O» BEFDRE THE mmmraas MR.Jfi$?ICE $mL$t£3:,c¢RA3E$§""_Of anznxwaa FETITZQH §fi.i?12x2fimsf*'*V BETWEEN V mamas mama SINCE? ;
fifia §EA?% BHAH 3IRfiHf'_l A523 ABQST 23 ?EAfi3, ;' .
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Hfififififi P§A£EsH;~g '.O_~.V* =g _' ... PETITIDHER :3? s$zmgé$§fi3§3;FA$Eg;"A2vj~° 3&3 : V O A srnya my xfififixmaxm "' 3? 533393 EkRKV?e;:cS2 V' 3AS§&%$REu¢ITY{~_ ;"xE2.a$*a$A3ssn '-'~* ---------- }$?3?§x?§B&1fi_FEQSEC§?3R ... RESPQNDEKT £3? 33; E t,$:fiaasxaA1AH, HEPGE A?BIsO~c§s}? I5 Flnga 323.439 cR.P.c 3?' THE Of,,3fl§§£A?Eg E92 THE PETITIB§EE ?RE?IHG TEA? THI3 :"%gfi'3a3 Emma? MR? BE Paanssn T0 ENLARGE THE V O§3$i?13§EK aw Kain Ifi C§IME.fi$.152f2fi6? 9? CflBBON O*«é3Rf 3.3., aaxaancaa czwv; vxzcn IS sannxus IN _A"5§éfizAL REE §9.35i2a§3 53 THE FILE as' xxxxzz ";fal.ma.5;33$m§«:s gangs MED sysczsu. 3:213:55 FOR HBP8, Wf IOURT OF KARNATAKA HIGH COURT_Q§".'._KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT anganaans. wsxcg IS EEGI$TEKED FOR. THE vgéésgcg P£s;¢,22 3? 3.9.9.3. BET. ' " " "
THEE EETITIQR caMI&a em FUR aangfis THIS fiRYQ_ a $53 mama? Hfiflfi ?HE ?cLaowI§s;~W-
a i=§SE i',O= '§"m patitiGr§fi§3i§ gféant of bail in aannecti¢fi"§i§h_%ge:§:$§a_u¢.152x2ac? 335 fiubbafi Ofiangalazra far:
the 1B%w:Vcti<>n 22 crf the H3Es.aatwfi3n.*
2. it Oi#vvai1égéd§"that an' 23-s--2aa?, this §e:§itj§,§ngr with azmthez accused waxa Vffé:éi...m¢=._Vizzsfwféizasesaion af brawn sugar near: the The first azzcusad was carrying abmzéz figs of brawn sugar anti this getitianer x::;gS'~«.%fz:su:nd in pcrsseaaixsrz at 23 Gang of brawn.
;$;s.zgaO,};* in 331% packet. Ga receiving credible i:&~.fazm.&timn, hath acajgsefl were apisrahended by couzrr or KARNATAKA HIGH count-or KARNATAKA HIGH COURT or xAnNA'rA:<A HSGH COURT OF KARNATAKA men count": or KARNATAKA men coua é. The saga cf the presecution ia thaffifihe gatitianar was fauna in passassian ¢f*20Gm§=§f' hxmwn sugar in hia gficket; M 7HAl£ea&y investigatian is eam§lated"3nfiTéhafgé»Sh9€fgiS. filed anfl as per the ¢h@fiical anaky$iéHiep%zt, V theta is 18% af agntagtfi Hf §raHfi*sug$r. In the ratia laid dafifi kg 33$ §§§HH£§urt, it has held that gfi any $$H¢§fi§f§gg§*HE substance is faumé. mi$H§fw5§i£§5TwgfiHiH gr mere neutral aub$tafieH§%; §fir'fifiééfiifiiag af punishment, it i3 $hg' &§#&§fifi»_&fHAtha nazamtic dxug at §$ychat%¢§icV'au%Ht§fi$e whiah fihall be taken "v, ifité g¢mgidQfati$n i.a. it is anly the actual Hg'¢fint§n§Hbf w%ight $5 tha narcotic dxug which iH 'zQie§§n& for tha yuxyaaes cf datarmining 'H'w%ethH: it wmuld menfititute small quantity or A f";¢®mexciaE quantity. A3 gs: the natificatian "H": §a£eé 1§*1§*2$Q1, it ia stated that in £93995:
mi b$r¢in ax bxawn sugar 0.5gms is small quantity and 1333 than 253 gma ia cammerfiial \}%f/ ...UuK; Ur |\AKNA1niu\ Hiufl l..'UUI<I 0|)? KAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR' qeaanézitjg. In tha instant czaae, it is t§?k:»s;;un_as 1&3 mfi 2%} £35223 which amazes tats Egms. '? .. Sinrze tbs: yrasscutiaég ha'-:3} i§.'1',1s,put6=r$~-OO,'_ antic; stataesrfi that them is §.:':::-fiima fegcfia {Ema gsetitrienax, having 'quantum cf btarsmm sugar cf the patitrmmar t}:;;ai:.:'_§;1§§%%afi3?;°\..§;%*;éLfé'%tigation is mm;-;.:.e:ea_ "'£$fI:_I§§§e::t.fv':"i'a§1Wféilad, he maid has hail subject to . figé petitiasner ia a 2:'9ai.6.é%3:.3:LOr:sf'E.%§ia';§§'Aa;;:L';;'A--.:':LV'i£§; the avant if the trial :34;*:;1z:<..n:r:$fi:23,§2i§§a:*.iV'3:it%1in. three mrzazztha frem the éfifie Iragzeigt cf 5. czrzpy sf this Grater, tha "'§2a%';iéi::'»x2§-§rVV.:'3*;e granted; bail by the cancemed r:2e£*s;:-.::t ~.?{'?cc2ar:§.in.gly, 1:123 petitizrm is dispased 5d/SO mfikfwe