RASHMIRAJ JAYSWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The accused/applicant has moved this bail application under Sec. 439 of the Code of Criminal Procedure, 1973 for releasing her on regular bail during trial in connection with Crime No.261/2019, registered at Police Station Bagbahara, Distt. Mahasamund for the offence punishable under Sec. 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) This is the second bail application filed on behalf of the applicant.

(3.) Case of the prosecution, in brief, is that from the possession of the applicant and co-accused Akash Adiwasi, 60 Kgs. of Ganja was recovered.