NANDKUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken up through Video Conferencing.

(2.) The accused/applicants have moved this bail application under Section 439 of the Code of Criminal Procedure, 1973 for release of them on regular bail during trial in connection with Crime No. 430 of 2020, registered at Police Station Kawardha, Distt. Kabirdham (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, 05.400 Kg ganja was recovered from the possession of the present applicants and thereby committed the aforesaid offence.