SURJEET KUMAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of these matters have been taken up through Video Conferencing.

(2.) As above mentioned cases arise out of same crime number, they are heard analogously and are being disposed of by this common order.

(3.) The accused/applicants have moved these bail applications under Section 439 of the Code of Criminal Procedure, 1973 for release of them on regular bail during trial in connection with Crime No. 337 of 2020, registered at Police Station Tikrapara, Civil and Revenue Distt. Raipur (CG) for the offence punishable under Section 20(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985.