KRISHNA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard both the counsels. This application has been filed by the applicant under Section 439 of the Code of Criminal Procedure for grant of bail. He is an accused, in Crime No. 1/2002 registered in GRP Police Station. Raipur for the offence punishable under Section 20-B of the Narcotic Drugs and Psychotropic Substances Act.

(2.) The case of the prosecution is that on 1. 1.2002 at about 12 mid night the police seized two jute bags containing 13 Kilograms of Ganja kept in front of retiring room of Platform No. 1 in Raipur.

(3.) Learned counsel for the applicant submits that it is not stated in the Panchnama that the applicant was carrying the bag containing Ganja. What is stated in Panchnama is that the bags were kept in front of the retiring room of Platform No. 1 and they have been seized. There are number of persons running about in the platform.