AMOL DAS Vs. STATE OF C G

JUDGEMENT

(1.) HEARD .

(2.) THE applicant has preferred this bail application under Section 439 of the Cr.P.C. He is accused in Crime No. 247/2004 registered at Police Station Shivrinarayan, Dist-janjgir Champa (CG) for commission of offence punishable under Sections 20-B/22 of the Narcotic Drugs and Psychotropic Substances Act.

(3.) THERE is no evidence to suggest that the applicant is continuously involved in such offences and on release, he will again commit any crime. The Ganja recovered is more than lesser quantity but less than commercial quantity.