RAKESH VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since all the above bail applications are arising out of the same crime number, there fore, they are being decided by this common order.

(2.) The applicants have been arrested in connection with Crime No.140/2022, registered at Police Station Khursipar, District Durg (CG) for offence punishable under Ss. 22 (c), 27 (B), and 8 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act') as per impugned order. However charge sheet has been filed under sec. 22(c), 27A, 8 of the NDPS Act.

(3.) Case of the prosecution, in brief, is that on 14/3/2022 police inspector of Police Station Khursipar, District Durg received a secret information through secret informant, acting upon which, he along with staff went to the place of incident and conducted search and seizure near Shyam Pharma in which the accused persons Rakesh Verma, Jaggu @ Jageshwar Nishad, Safaque Bano and other co-accused namely Ajay Agrawal were caught in possession of narcotic substance. From the possession of applicant - Rakesh Verma, total 24000 tablets of alprazolam and cash of Rs.400.00 was seized, from the possession of applicant- Jaggu @ Jageshwar Nishad, 8640 capsules of spas trancan plus which contains tramadol and cash of Rs.600.00 was seized, from the possession of applicant - Safaque Bano, total 9000 tables of alprazolam, 2016 capsules of spas tran- can plus which contains tramadol and Rs.3000.00 was seized and from the possession of co-accused Ajay Agrawal, 11700 tablets of alprazolam was seized.