TRINATH DADSENA Vs. STATE OF CHHATISGARH

JUDGEMENT

(1.) This application has been filed on behalf of the applicant under Sec. 439 of the Code Criminal Procedure for releasing him on bail during trial.

(2.) The prosecution allegation is that the applicant was found in possession of 2.800 kg. Ganja, accordingly offence under Sections 8 and 20 of the Narcotic Drugs And Psychotropic Substances Act was registered at Crime No. 293/2002 by the Police Station Golbazar, Raipur. I have heard the counsel for both the parties.

(3.) Learned counsel for the applicant argued that the applicant is in Custody since 5.12.2002 and only 2.800 kg. Ganja is alleged to have been recovered from the possession of the accused/applicant therefore he may be released on bail. Learned Panel lawyer opposed the application.