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Judgment
7 paragraphs · 224 wordsGautam Kumar Choudhary, J
Heard both the sides.
This bail application has been filed on behalf of Vikram Nayak who is in custody since 27.09.2025 in connection with Ranchi Sadar P.S. Case No. 470 of 2025 for the offence registered under Sections 21(b), 22(b) and 32 of the NDPS Act, 1985 pending in the Court of Judicial Commissioner-cum-Spl. Judge (NDPS) at Ranchi.
As per the FIR as well the seizure list, 29.20 gram of brown sugar, kept in 09 pouches, was seized from the conscious physical possession of the petitioner, when he was apprehended by the police party on secret information that the drug paddlers were suspected near Manan Vidya School, Dumardaga. Three persons were apprehended by the police party.
It is submitted by learned counsel for the petitioner that one co-accused has been granted bail by the Co-ordinate Bench of this Court. The quantity of brown sugar seized is not commercial and is little more than small quantity. The charge-sheet has already been filed in this case.
Learned counsel for the State has opposed the prayer for bail and submitted that the petitioner was involved in trafficking of narcotics and his case stands on different footing than the co-accused who has been granted bail, as nothing was seized from the co-accused.
Considering the nature of offence, bail application of the petitioner stands rejected.