Daitari Das vs State Of Chhattisgarh

This is the first bail application filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant who has

been arrested in connection with Crime No.8 of 2021, registered at Police Station - Excise Circle, Flying Squad, District - Raigarh, Chhattisgarh for

the offence punishable under Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

Learned counsel for the applicant submits that the applicant is in jail since 18.2.2021 and has been falsely implicated in this case. After completion

of investigation, the charge-sheet has been filed. Hence, it is prayed that the applicant be enlarged on bail.

On the other hand, learned counsel for the State opposes the bail application and the submissions made in this respect.

Heard counsel for both the parties and perused the case diary.

The seizure of 2 kg of ganja (narcotic substance) was made from the possession of this applicant. Hence, this case.

Considering the fact that the case is now pending for trial before the trial Court and also looking to the delay in conclusion of the trial, I feel inclined

to grant bail to the applicant in this case.

Accordingly, the bail application filed under Section 439 of the Cr.P.C. is allowed.

It is directed that applicant shall be released on bail on his furnishing a personal bond in the sum of Rs.25,000/- with one surety in the like sum to the

satisfaction of the concerned trial Court, for his appearance as and when directed. In case any default is committed by the applicant/s in appearing

before the concerned trial Court, this order granting bail shall stand cancelled automatically.