SARBHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant, who is since date of arrest i.e. 30/4/2024 is in jail, seeks regular bail in Crime No.92/2024 registered with the non-applicant/police station for offences under Ss. 20(b)(ii), 29, and 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (the NDPS Act).

(2.) The crime was registered as the Gondia Railway Security Force conducted a raid in Train No.08327 (Sambalpur-Pune Express) and during the raid, in Coach No.B-3, beneath Seat Nos.17, 18, 19, 20, and 21, contraband 'Ganja' was recovered from five persons including the applicant.

(3.) Insofar as the applicant is concerned, contraband 'Ganja' 7.061 kilograms, from a bag i.e. black colour pittu bag, was recovered in presence of panchas. It transpired that she and her husband along with other co-accused persons were carrying commercial quantity of 'Ganja' of 33.201 kilograms worth of Rs.6,64,020.00.