HEERALAL MAHAWAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

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

(2.) Since common question of fact and law is involved in both the above bail applications, though arising out of different crime numbers and different police stations, they were clubbed together and heard analogously and are being disposed of by this common order.

(3.) The accused/applicant in M.Cr.C.No.1596/2020 namely Heeralal Mahawar 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.124/2018, registered at Police Station Rakhi, Distt. Raipur for the offence punishable under Section 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 on the allegation that he along with other co-accused person was found in possession of 160 Kgs. of Ganja (commercial quantity).