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Judgment
15 paragraphs · 242 wordsGoutam Bhaduri, J
This is the First Bail Application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant who has been
arrested on 24.03.2018 in connection with Crime No.104/2018 registered at Police Station Pulgaon, District Durg (CG) for the offence punishable
under Section 20 (B) of the NDPS Act.
As per the prosecution case, on 24.03.2018 on a raid being conducted from the motorcycle bearing registration No.CG-07-AC-2128, 2 K.G. 800
gms of cannabis was recovered.
Learned counsel for the applicant submits that the applicant has been falsely implicated in this case and the cannabis was not seized in person from
the applicant. He further submits that the charge-sheet in this case has been filed and no further investigation is necessary, therefore, the applicant
may be released on bail.
Per contra, learned State counsel opposes the prayer for grant of bail.
Considering the entire facts & circumstances of the case and further taking into the quantity of the cannabis so seized, I am inclined to release the
applicant on bail.
Accordingly, the application is allowed and the applicant is directed to be released on bail on his executing a personal bond in sum of Rs.25,000/-
with one surety in the like sum to the satisfaction of the trial Court. He is directed to appear before the trial Court on each and every date given by the
said Court.