CHUTAN GANJHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 14/7/2023, has approached this Court for grant of regular bail in connection with NDPS Case No.33 of 2023 arising out of Kunda P.S. Case No.57 of 2022 registered for the offence under Ss. 15, 18, 20, 22, 25, 25(a), 27(a), 29 and 30 of the NDPS Act.

(3.) The applicant is an accused of irrigating poppy fields.