AMAN ALIAS PAPPU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri A. Chaturvedi learned counsel for the applicants and learned A.G.A.

(2.) This application is filed by the applicant with a prayer that he may be released on bail in case crime no. 71 of 2004, under Sec. 20 Narcotic Drugs And Psychotropic Substances Act, P.S. Raipura district Chitrakut.

(3.) From the perusal of the record it reveals that the in the present case F.I.R. was lodged by Sri Rama Shanker, S.O. of P.S.Raipura on 30.9.2004 at 12.15 p.m..in respect of the incident which had occurred on 29.9.2004 at about 11.30 p.m. The distance of the police station is about 1 km. from the place of the occurrence. The F.I.R. was lodged against the applicant and four other co-accused persons. According to prosecution version 1 kg smack was recovered from the possession of the applicant, 1kg smack from possession of co-accuse Ved Prakash alias Chandra Prakash Patel, 1 kg smack from the possession Ayodhya Prasad Patel and 300 grams smack from the possession of co-accused Arvind Yadav and 1 kg smack from the possession of Rakesh was recovered. The total quantity of recovered smack from the possession of the applicant and other co-accused was 4 kg and 300 grams.