PARAS SINGH 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.435/2019, registered at Police Station Surajpur, Distt. Surajpur for the offence punishable under Section 21(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) Case of the prosecution, in brief, is that the applicant was found in possession of 288 capsules of Spas Trancan Plus containing Taramadol HCL and 100 bottles of Onerex cough syrup and thereby committed the offence.