BHEEMARAYA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No. 1 under Section 439 of Cr.P.C., seeking regular bail in Crime No.122/ 2016 of Devalagangapur Police Station, registered for the offence punishable under Section 20-B of the Narcotic Drugs and Psychotropic Substances Act, 1985 (here in after referred to as 'NDPS Act' for short).

(2.) Brief facts leading to filing of the complaint are that, On 02.09.2016 in between 8.00 a.m. to 10.00 a.m., the respondent-police on credible information have conducted the raid on the land of one Gurunath situated within the limits of Chinmalli village wherein they have noticed that the petitioner has grown 162 ganja plants in between the sugarcane crop. Thereafter the same was uprooted and when it was weighed it was weighing 518 kgs. The same was seized by following the procedure laid down in the law and a case was registered against the accused persons.

(3.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for respondent-State.