RAJESH KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned APP for the State.

(2.) The petitioner seeks bail, apprehending his arrest, in connection with Banmankhi P.S. Case No. 456 of 2024, dtd. 16/12/2024, registered for the offences punishable under Ss. 8(c), 20(b)(ii)(A) and 25 of the NDPS Act.

(3.) As per allegation, 970 gm Ganja was recovered from the possession of co-accused viz., Md. Majhar and Md. Rustam and in their confessional statements, it has transpired that they had purchased this contraband from the petitioner.