OMKAR GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of these matters have been taken-up for final hearing through video conferencing.

(2.) Since common question of fact and law is involved in both the above bail applications and they are arising out of common crime number and common police station, they were clubbed together and heard analogously and are being disposed of by this common order.

(3.) The accused/applicants have moved these bail applications under Section 439 of the Code of Criminal Procedure, 1973 for releasing them on regular bail during trial in connection with Crime No.456/2019, registered at Police Station City Kotwali, Jagdalpur, Distt. Jagdalpur for the offence punishable under Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act , 1985 (for short, 'the NDPS Act ').