SHREYANSH JHABAK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This special leave petition is against a common judgment and order dtd. 29/1/2021 passed by the Chhattisgarh High Court in MCRC No. 179 of 2021 whereby the High Court has been pleased to reject the application of the petitioner for regular bail.

(3.) On or about 30/9/2020, the petitioner was arrested in connection with an FIR bearing No.255 of 2020 filed in the City Kotwali, Police Station, District Raipur for offences punishable under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act (NDPS Act). On 21/10/2020, while the petitioner was in custody in connection with FIR No. 255 of 2020, FIR No. 232 of 2020 came to be registered in the Azad Chowk Police Station for offences punishable under Sec. 22(b) of the NDPS Act.