AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 222 wordsK.H.N. Kuranga, J.
Heard both the counsel.
This application has been filed by the applicant u/s 439 of the Code of Criminal Procedure for grant of bail. He is an accused in crime No. 1/2002 registered in GRP Police Station, Raipur for the offence punishable u/s 20B of the Narcotic Drugs and PsychotropicSubstances Act.
The case of the prosecution is that on 1.1.2002 at about 12 mid night the Police seized two jute bags containing 13 Kilograms of Ganja kept in front of retiring room of Platform No. 1 in Raipur.
Learned counsel for the applicant submits that it is not stated in the Panchnama that the applicant was carrying the bag containing Ganja. What is stated in Panchnama is that the bags were kept in front of the retiring room of Plantform No. 1 and they have been seized.
There are number of persons running about in the platform.
Having regard to the facts and circumstances of the case, I am of the opinion that it is a fit case to admit the applicant to bail. Accordingly the application is allowed and the applicant is directed to be released on bail on his executing a bond in the sum of Rs. 5000/- with two sureties for the likesum to the satisfaction of the concerned Magistrate. He shall not repeat the offence.