HIMMAT SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken up through video conferencing.

(2.) The accused/applicant has moved this bail application under Section 439 of Code of Criminal Procedure, 1973 for grant of regular bail during trial in connection with Crime No.30/2020, registered at Police Station G.R.P. Raipur, District Raipur, C.G. for the offence punishable under Section 20(B) of the Narcotic Drugs and Psychotropic Substance Act, 1985.

(3.) Case of the prosecution, in brief, is that 12.000 Kg. of ganja was recovered from the possession of the present applicant and thereby committed the aforesaid offence.