BHEEM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken-up for final hearing through video conferencing.

(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.226/2019, registered at Police Station Moudhapara, Distt. Raipur for the offence punishable under Section 21(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act').

(3.) Case of the prosecution, in brief, is that the applicant was found in possession of 28 strips, each strip containing 8 capsules (total 224 capsules), of Spasmo Proxyron Capsule which contains Tramadol Hydrochloride drug and 40 bottles, each bottle containing 100 ml. (total 4, 000 ml = 4 Kgs.) of Codeine Phosphate RC-Kuff Syrup, and thereby committed the offence.