JUGAL SIDAR 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.74/2020, registered at Police Station Singhoda, District Mahasamund, 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 02.000 Kg. of cannabis was recovered from the possession of the present applicant and thereby committed the aforesaid offence.