SONU 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.166/2020, registered at Police Station Raipur, District- Balrampur Ramanujganj, for the offence punishable under Section 21(A) of the NDPS Act 1985.

(3.) As per the prosecution case applicant No.1 Sonu @ Leeladhar was found in illicit possession of 4 bottles (100 ml. each) of Choroneniramine maleat codine phospate syrup of Maharex Company whereas applicant No.2 Kailash Netam was found in illicit possession of 5 bottle (100 ml. each) of same syrup total valued at Rs.1215/-.