YASH KUMAR SAHU Vs. YASH KUMAR SAHU

JUDGEMENT

(1.) The applicants have preferred this frst bail application under Sec. 439 of the Cr.P.C. for grant of regular bail as they are in custody in connection with crime No. 52 of 2022 registered in Police Station Komakhan, District Mahasamund, CG for ofence punishable under Sec. 20(B) of NDPS Act.

(2.) Case of the prosecution in brief is that on 15/4/2022 the police of police station Komakhan, District Mahasamund during the patrolling duty were checking the suspected vehicle. During that period a Maruti car was arrived from Odisa Sirgidi and going towards Tuhlu. On searched the car 10 kg of Ganja was found from joint possession of the present applicants. On account of that present applicants have been arrested for an ofence as mentioned above.

(3.) Counsel for the applicant submits that the applicants are in jail since 16/4/2022 and 10 kg of cannabis was recovered from joint possession of the present applicants, which is less then commercial quantity, trial is likely to take some time and there is no previous criminal antecedent against the applicants therefore, they may be granted bail.