JAGDISH CHANDRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD both the counsel.

(2.) THIS is an application under Section 439 Cr.P.C. filed by the applicant for grant of bail. He is the accused in Crime No. 123 of 2002 registered in City Kotwali Police Station, Dhamtari for the offence punishable under Section 20(B) of the Narcotic Drugs and Psychortropic Substances Act, 1985 (for short 'the Act').

(3.) THE case of the prosecution is that on 3.3.2002 one bus was going from Durg to Konta and the applicant was traveling in the same. It is further the case of the prosecution is that under his seat inside the bus 4 Kg. 600 gms. of Ganja was found which was seized by the Police.