BANOT RAHUL Vs. STATE

JUDGEMENT

(1.) The petitioners - accused Nos.1 and 2, who are sought to be prosecuted for the offence punishable under Ss. 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985, have filed this petition under Sec. 439 of Cr.PC enlarge them on bail.

(2.) The case of the prosecution is that, on a raid conducted, upon search, the petitioners - accused Nos.1 and 2 were in possession of ganja weighing 20 kgs. 839 grams.

(3.) Heard the learned counsel for the petitioners - accused Nos.1 and 2 and the learned High Court Government Pleader for the respondent - State.