Kanha Sahu vs State Of Chhattisgarh

This is the second bail application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in

connection with Crime No. 204/2020, registered at Police StationÂ​Basna, District Mahasamund (C.G.), for the offence punishable under Section 20Â​‐

B of NDPS Act. The first bail application filed by the applicants was dismissed as withdrawn with liberty to file afresh after examination of material

prosecution witnesses.

Case of prosecution, in brief, is that 15.5 kgs of Ganja was seized from the possession of the present applicant and he, thereby, committed the

aforesaid offence.

Learned counsel for the applicant submits that the applicant is in jail since 03/05/2020 and after dismissal of the first bail application, seizure

witnesses namely Praveen Kumar Sidar, Pratap Singh Sidar and Ashwani Sidar have been examined and they have not supported the case of

prosecution and there is nonÂcompliance of Section 50 of the NDPS Act and moreover, the present applicants do not have any role in commission of

the aforesaid offence and they have falsely been implicated in the crime in question, as such, the applicant be released on bail.

On the other hand, learned counsel for the State opposes the bail application.

I have heard learned counsel appearing for the parties and perused the case diary.

Taking into consideration the nature and gravity of the offence, the facts and circumstances of the case and further considering the statement of the

witnesses and that the quantity seized is though more than small quantity but is less than commercial quantity and the applicant has been in in custody

for more than one year, I am of the considered opinion that present is a fit case where the applicant can be released on regular bail.

Accordingly, the bail application filed under Section 439 of the Cr.P.C. is allowed. It is directed that on furnishing a personal bond in the sum of

Rs.25,000/Â with one surety in the like sum to the satisfaction of the concerned Court for his appearance as and when directed, the applicant shall be

released on bail.

Certified copy as per rules.