SARVESH KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this frst bail application under Sec. 439 of the Cr.P.C. for grant of regular bail as he is in custody in connection with crime No. 123 of 2022 registered in Police Station G.R.P. Raipur, District Raipur, CG for offence punishable under Sec. 20BB of NDPS Act.

(2.) Case of the prosecution in brief is that on 10/10/2022 the police station G.R.P. Raipur has received information from the informant, acting upon the information the police has recovered 17 kg of contraband article Ganja from the possession of the present applicant thereafter crime has been registered and arrested the applicant.

(3.) Learned counsel for the applicant submits that applicants has not committed any offence and has been falsely implicated in the case. He further submits that there is no previous criminal antecedents registered against the present applicant, applicant is in jail since 11/10/2022, trial may take some time, therefore, he may be released on bail.