AMON ALI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the aforesaid two bail applications have been filed against the same crime number, they were clubbed and heard together and being disposed of by this common order.

(2.) The applicants have preferred these First Bail Applications under Sec. 439 of Cr.P.C. for grant of regular bail, as they have been arrested in connection with Crime No.733/2023, registered at Police Station Civil Lines, Bilaspur, District-Bilaspur (CG) for the offence punishable under Sec. 20(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985, for short, the NDPS Act.

(3.) The prosecution story, in brief, is that the police has received secret information on 6/8/2023 and on the basis of said information, the police party conducted raid and recovered 8.500 kg. of contraband article ganja from the possession of applicant-Amon Ali and 9.200 kg. from applicant-Kurban Ali, thereafter, the police has registered the crime and arrested the present applicants.