DHRUB KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned counsel for the State.

(2.) The applicant, who is in custody since 16/9/2022, has renewed the prayer for grant of regular bail in connection with Chainpur P.S. Case No.214 of 2022, corresponding to N.D.P.S. Case No.12 of 2022.

(3.) It appears that this applicant has been made an accused for committing the offence under Ss. 20/ 22 of the N.D.P.S. Act. He has been apprehended with 14 Kgs. of Ganja. Earlier, the bail application of this applicant was rejected vide order dtd. 10/2/2023, passed in B.A. No.12671 of 2022.