GUNDUL SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on the application filed under Sec. 439 of Cr.P.C. This is the second bail application filed for grant of regular bail. The previous application MCRC No. 3356 of 2019 was dismissed as withdrawn on 19/7/2019 by the Coordinate Bench of this Court, which is no longer available.

(2.) The Applicant has been arrested on 31/7/2018 in connection with Crime No. 343 of 2018 registered at Police Station Basna, District Mahasamund (C.G.) for the offence punishable under Sec. 20(B) of Narcotic Drugs and Psychotropic Substance Act, 1985.

(3.) The co-accused-Bharat Lal Chandra has been granted bail by this Court on 29/1/2019 in MCRC No. 694 of 2019, although the bail was granted to him on medical ground.