NIJIL RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) These are second applications for bail. The previous application was rejected by this Court on merits vide order dtd. 14/11/2022. The applicants are facing prosecution for the offences under Ss. 8(c), 22(b), 21, 22, 27 and 29 of Narcotics Drugs and Psychotropic Substance Act vide Special Case No.32/2021.

(2.) The applicant in Criminal Application (Bail) No.582/2023(Filing) was allegedly found in possession of 21 blots of LSD weighing 0.36 grams (commercial quantity) and the applicant in Criminal Application (Bail) No.584/2023(Filing) was found in possession of 8 blots of LSD weighing 0.15 grams (commercial quantity), 33 grams of Mephedrone and 5.1 grams of Heroine. On completing investigation, chargesheet was filed.

(3.) Both the applicants were initially granted bail by the Special Court since the CA report was not on record. However, subsequently, the CA report was brought on record and before the applicants could avail of the bail facility, the order granting bail was cancelled. The applicants then moved application before this Court which has been rejected on merits.