P. Sam Koshy, J
1. The applicant has preferred this bail application under Section 439 of Cr.P.C. in connection with Crime No.26/2018 registered at Police Station
Bankimongara, District Korba (C.G.). for the offence punishable under Section 20-B of the Narcotics Drugs & Psychotropic Substances Act, 1985.
2. Present applicant is in jail since 01/03/2018.
3. The allegation against the present applicant as per the prosecution case is that, the present applicant on the date of incident i.e. on 01/03/2018 was
found to be in possession of two packets of Gaanja weighing 975 grams and 575 grams each totaling 1.5 K.G.
4. The counsel for the applicant submits that, the present applicant has already remained in custody for a period of about 2 ½ months and that there
is no previous criminal antecedence much else an offence of NDPS, Act was registered against him so also the age of applicant is only around 26
years and thus prayed for releasing the applicant on bail.
5. The State counsel however opposing the bail application submits that, the charge levelled against the present applicant is quite serious and thus
prayed for rejection of the same.
6. Having heard the contentions put forth on either side and on perusal of record so also considering the quantity of contraband seized, the period of
custody undergone and also the age of the applicant, this Court is of the opinion that prima-facie, a strong case has been made out for grant of bail to
the present applicant.
7. Accordingly, the application for grant of bail is allowed. It is ordered that the applicant shall be released on bail on his executing a personal bond for
a sum of Rs.25,000/- with one surety in the like sum to the satisfaction of the concerned Trial Court. The applicant shall thereafter appear before the
Trial Court on each and every date given by the said court.
8. Certified copy today.