Meghraj 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.14/2018 registered at Police Station Thankhamhariya, District Bemetara (C.G.) for the offence punishable

under Section 20-B of the Narcotic Drugs and Psychotropic Substances Act, 1985.

Case of the prosecution, in brief, is that 1.170 Kg. of Ganja was recovered from the possession of the applicant and thereby committed the

aforesaid offence.

Learned counsel for the applicant would submit that the applicant is innocent and has been falsely implicated in crime in question. He is in jail since

28-01-2018, therefore, he may be released on regular bail.

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

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

Taking into consideration the facts and circumstances of the case, further taking into consideration the nature and gravity of the offence, it is above

small quantity and the fact that the applicant is in custody since 28-01-2018, this Court is of the opinion that present is a fit case in which the applicant

should be enlarged on regular bail.

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