SHOBHA KUSHVAHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The accused/applicant has moved this bail application under Section 439 of the Code of Criminal Procedure, 1973 for releasing her on regular bail during trial in connection with Crime No.359/2019, registered at Police Station Ambikapur, Distt. Surguja for the offence punishable under Section 21(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Case of the prosecution, in brief, is that 50.20 gms. of brown sugar was recovered from the possession of the applicant.

(3.) Learned counsel for the applicant submits that the applicant has not committed any offence, she has been falsely implicated in the case and charge-sheet has been filed. The applicant has been arrested on 14-6-2019. He further submits that the quantity of brown sugar recovered from the possession of the applicant is more than small quantity, but less than commercial quantity.