SATYJEET BHOI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 14/7/2025 passed by the High Court of Chhattisgarh at Bilaspur in MCRC No. 5275 of 2025.

(3.) The appellant herein has been booked for the crime registered pursuant to FIR No. 29/2024 dtd. 25/3/2024 lodged with Police Station Singhoda, District Mahasamund, with respect to offences punishable under Sec. 20(B) of the Narcotic Drugs and Psychotropic Substances, Act, 1985 (for short "NDPS Act")