NEERAJ KUMAR JHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicants have preferred this first bail application under Section 439 of CrPC, as they are arrested in connection with Crime No.126/2020, registered at Police Station Nagarnar, District- Jagdalpur for the offence punishable under Section 20(B) (II) (C) of the NDPS Act.

(3.) While traveling in truck bearing registration No.MP-09-HH-7142, the accused persons were found in joint illicit possession of 22 kgs. of ganja on 5-8-2020.