SAMBHAV PARAKH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since all the bail applications are arising out of crime No.255/2020 they are being considered and decided by this common order.

(2.) The applicants have preferred these bail applications under Section 439 of CrPC, as they are arrested in connection with Crime No.255/2020, registered at Police Station City Kotwali, Raipur (CG), for the offence punishable under Sections 22(c), 29, 25 and 27 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the Act'). As per the final report .

(3.) As per the prosecution case a secret information was received by the Police of Police Station City Kotwali, Raipur, that the accused Shreyansh Jhabak and Vikas Banchore are moving to sell cocaine near Government Polytechnic, Byron Bazar, Raipur. After taking down the information in the Rojnamcha Sanha; preparing mukhbir panchnama; and informing the City Superintendent of Police, ASI Mohd. Asrar Ali with Constable Kumar Gaurav Patel and Girdhar Prajapati reached the place of occurrence and having found the above two accused they were raided and after making necessary compliance of provisions of Section 50 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the Act') they were searched in which Shreyansh Jhabak was found in illicit possession of 7 gms. cocaine whereas Vikas Banchore was found in illicit possession of 10 gms. of cocaine, which were kept wrapped in polythene sheet in their trouser pocket. The seizure memos were prepared and the seized cocaine was weighed in the electronic weighing machine. During connected matters Crime No.255 of 2020 interrogation and verification of their mobile phones and call details it was found that the accused persons are part of drug cartel/mafia who are engaged in the illicit trade and trafficking of cocaine and MDMA Methylene-dioxymethamphetamine throughout the country including in several districts of the Chhattisgarh State.