SAWARMAL LOHAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both applications are arising out of the same crime number, therefore, they are being disposed of by common order.

(2.) The applicant (Sawarmal Lohar) has preferred first bail application while applicant (Chetan Swarnkar) has preferred Second bail application under Sec. 439 of Cr.P.C. as they have been arrested in connection with Crime No. 31/2022 registered at Police Station Nagarnar, District Bastar (C.G.) for the offence punishable under Sec. 20 (B) of Narcotic Drugs and Psychotropic Substances Act, 1985, (for short 'NDPS Act').

(3.) The case of the prosecution in brief is that on a secret information received and Police found 60 Kgs. Of contraband from possession of vehicle of accused persons at village Dhanpnji, Forest Naka N.K. 63 Main Road.