KRISHNA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD both the counsel.

(2.) THIS application has been filed by the applicant under section 439 of the Code of Criminal Procedure for grant of bail. He is an accused in crime No. 1/2002 registered in GRP Police Station, Raipur for the offence punishable under section 20B of the Narcotic Drugs and PsychotropicSubstances Act.

(3.) THE case of the prosecution is that on 1.1.2002 at about 12 mid night the Police seized two jute bags containing 13 Kilograms of Ganja kept in front of retiring room of Platform No. 1 in Raipur.