SATISH SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the second bail application filed under Sec. 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in connection with Crime No. 93/2019, registered at Police Station?Keshkal, District Kondagaon (C.G.), for the offence punishable under Sec. 20?B of NDPS Act.

(2.) The first bail application filed by the applicant was dismissed as withdrawn with liberty to revive after examination of material prosecution witnesses.

(3.) Case of prosecution, in brief, is that 105.970 kgs of Ganja was seized from the possession of the present applicant and he, thereby, committed the aforesaid offence.