GANESH SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

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

(2.) The accused/applicant has preferred this bail application under Section 439 of the Code of Criminal Procedure for releasing him on regular bail during trial in connection with Crime No.13/2020 registered at police Station Chandni (Biharpur), District Surajpur (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 10 plants of ganja were recovered from the possession of the applicant unauthorizedly and without authority of law and thereby committed the aforesaid offence.