PRASHANT MANDAL 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 releasing him on regular bail during trial in connection with Crime No.412/2019, registered at Police Station Kanker for the offence punishable under Section 20(b) 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 72.880 Kgs. of Ganja (commercial quantity).

(3.) In this bail application which is the first bail application filed on behalf of the applicant, the applicant herein claimed grant of bail for commission of the offence punishable under Section 20(b) of the NDPS Act principally on the ground of parity stating that co-accused Anthony Antiya (M.Cr.C.No.2118/2020) has been enlarged on bail by coordinate Bench by order dated 26-5-2020.