RAGHU VEER YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this First Bail Application under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail, as he has been arrested in connection with Crime No. 10/2025, registered at Police Chowki Dashrangpur, Police Station Pipariya, District Kabirdham (Kawardha) (C.G.) for the offence punishable under Sec. 20(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985, for short, the NDPS Act.

(2.) The prosecution story, in brief, is that a secret information was received by the Police of Police Station concerned through the informant and on the basis of such information, the Police has seized a total of 6.320 Kgs. of Ganja from the possession of the present applicant. Thereafter, the applicant was arrested by the Police and the aforesaid offence has been registered.

(3.) It has been argued by the learned counsel for the applicant that the applicant is innocent and has been falsely implicated in this case. It is submitted that the charge-sheet has been filed in this case. It is also submitted that from the possession of the applicant intermediate quantity of the psychotropic substance ganja has been seized, and therefore, it will not attract the rigors of Sec. 37 of the NDPS Act as the commercial quantity of ganja as prescribed under the schedule is more than 20 kgs and from the possession of the applicant only 6.320 Kgs of Ganja has been seized. It is further submitted that there is only one criminal antecedents of the applicant under the Gambling Act, and he is in jail since 27/2/2025 and the conclusion of the trial is likely to take quite long time. Therefore, he prays for grant of regular bail to the applicant.