SHIVAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the second bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant who has been arrested in connection with Crime No. 224/2022 registered at Police Station Nagarnaar, District Bastar, for the offence punishable under Ss. 20(B), 2(C) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Case of the prosecution, in brief, is that on 25/11/2022, a secret information was received by the Police that two persons were transporting contraband Cannabis in a grey coloured old car bearing registration number HR-26-AR-8990 from Odisha to Jagdalpur. A chamber was made in the said vehicle to transport cannabis and on search being made, 56 kg of cannabis was seized from the possession of the applicant and co-accused.

(3.) Ms. Ashwini Goverdhan, learned counsel for the applicant submits that his earlier bail application was rejected by this Court vide order dtd. 16/6/2023 passed in M.Cr.C. No. 2496 of 2023. Since the seizure witness has turned hostile before the learned trial Court, she prays for releasing the applicant on regular bail.