JATIN AKASH SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken-up for final hearing through video conferencing from the High Court premises at Bodri, Bilaspur.

(2.) The accused/applicant has moved this bail application under Section 439 of the Code of Criminal Procedure, 1973 for releasing him on regular bail during trial in connection with Crime No.59/2020, registered at Police Station Khamardih, Distt. Raipur for the offence punishable under Section 21(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act'); Section 34(2) of the Chhattisgarh Excise Act, 1915; and Section 25 of the Arms Act.

(3.) The applicant is an accused standing trial for commission of the aforesaid offences, as 30 bottles of Codistar Cough Syrup each bottle containing 100 m.l.; 12 bottles of Dailex Cough Syrup each bottle containing 100 m.l.; 70 leaflets of Alprazolam Tablets; one country made pistol; 4 live cartridges; 3 empty shells; 3 sharp knives; and 6.25 bulk litres of liquor were recovered from his possession and he was arrested on 11-4-2020. He moved an application for grant of regular bail unsuccessfully before the Court of Sessions leading to filing of this first bail application for grant of regular bail.