RAJESH AGRAWAL 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 Maudhapara, Raipur, Distt. Raipur for the offence punishable under Sections 21(b), 29 and 32 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act').

(3.) Case of the prosecution, in brief, is that 50 cartons containing 7,200 bottles (one carton containing 144 bottles and one bottle containing 100 ml. of liquid) of Codeine Phosphate RC-Kuff Syrup having Codeine was recovered from the possession of the applicant without authority of law.