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Judgment
13 paragraphs · 235 wordsThis 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.277/2017 registered at Police Station GRP, Police Station, Raipur (C.G.) for the offence punishable under
Section 20(B) of Narcotic Durgs & Psychotropic Substances Act.
Case of the prosecution in brief is that 5 Kgs of contraband Ganja was seized from the possession of the applicant and thereby committed the
aforesaid offence.
Learned counsel for the applicant would submit that the applicant has not committed any offence, he has been falsely implicated in crime in
question. The applicant is in custody since 05-09-2017, charge-sheet has already been filed and no useful purpose will be served by detaining him in
jail, 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, and the
fact that 5 Kgs of contraband Ganja has been seized from the possession of the applicant, I do not consider it a fit case for grant of regular bail to the
applicant. Accordingly, the bail application is rejected.