BAIDRAM VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken up through video conferencing.

(2.) The accused/applicants have preferred this bail application under Section 439 of the Code of Criminal Procedure for releasing them on regular bail during trial in connection with Crime No.281/2020 registered at police Station Nandghat, District Bemetara (C.G.) for the offence punishable under Section 20(a) of the Narcotic Drugs and Psychotropic Substance Act, 1985.

(3.) Case of the prosecution, in brief, is that 5 pieces of cannabis plants, weighing 21 kgs and 85 gms, were recovered from the possession of the applicants unauthorizedly and without authority of law and thereby committed the aforesaid offence.