TAKDIR Vs. U. CHANDIGARH

JUDGEMENT

(1.) Takdir-Petitioner has filed the third bail application under Section 439 Cr.P.C. for grant of regular bail in case FIR bearing No.16 dated 21.01.2020 under Section 20 & 29 of NDPS Act, registered at Police Station West Sector-11, Chandigarh.

(2.) The first application for bail bearing CRM-M-14896-2020 was dismissed as withdrawn on 17.7.2020. The second application for bail bearing CRM-M-35083-2020 was dismissed in terms of a speaking order dated 6.11.2020.

(3.) Briefly, the allegations as putforth are to the effect that on 21.01.2020 the petitioner alongwith the co-accused namely, Jagdish were apprehended by the police while they were carrying two bags. On seeing the police party they tried to throw the bags. From the search of the bags, 20 kg 600 grams and 20 kg 500 grams of "Ganja" was recovered.