PARVATI BAI 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 the Code of Criminal Procedure, 1973 for release of her on regular bail during trial in connection with Crime No. 132 of 2020 (wrongly mentioned as 132/2018 in the memo of appeal), registered at Police Station Kabir Nagar, Distt. Raipur (CG) for the offence punishable under Section 20(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) Case of the prosecution, in brief, is that, 1.525 Kg ganja was recovered from the possession of the present applicant and thereby committed the aforesaid offence.