Vimla Singh Kapoor, J
1. This is the first bail application filed under Section 439 of the Code of Criminal Procedure for grant of bail to the applicant who has been arrested in
connection with Crime No. 120/2017 registered at Police Station Keshkal, District Kondagaon (C.G.) for the offence punishable under Sections 20-B
Narcotics Drugs and Psychotropic Substance Act, 1985.
2. As per prosecution case, on 12.10.2017, 220.990 KG Ganja was seized from the applicant.
3. Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. He submits that the applicant is in jail since
12.10.2017, therefore, he may be enlarged on bail.
4. Per contra, learned State counsel opposes the prayer for grant of bail.
5. Perused the case diary and the document, collected by the prosecution. On doing that, it prima-facie, appears that 220.990 KG cannabis were
seized from the possession applicant, dis-entitling the benefit of bail to the accused/applicant. It being not a fit case, the application for grant of bail is
rejected.
6. Accordingly, the bail application filed under Section 439 of Cr.P.C. is rejected.
