SADANAND MAJUMDAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken-up for final hearing through video conferencing.

(2.) The accused/applicants have moved this bail application under Section 439 of the Code of Criminal Procedure, 1973 for releasing them on regular bail during trial in connection with Crime No.165/2018, registered at Police Station Chuikhadan, Distt. Rajnandgaon for the offence punishable under Section 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act').

(3.) Case of the prosecution, in brief, is that 60 Kgs. of Ganja was recovered from the possession of the present applicants.