SUGANDH DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Bariyatu P.S. Case No. 200 of 2024 (N) for the offences registered under Sec. 21(b) / 29 of the N.D.P.S. Act, pending in the court of learned Special Judge (NDPS), Ranchi.

(3.) On 11/6/2024, the petitioner along with co-accused persons were apprehended from the room of one Prithvi Kumar at Bariyatu, Ranchi. On search, 11.27 grams of brown sugar was recovered from the possession of Prithvi Kumar.