PIYUSH PANDEY Vs. STATE OF CHHATTISGARH
LAWS(CHH)-2023-9-48
HIGH COURT OF CHHATTISGARH (FROM: BILASPUR)
Decided on September 29,2023

Piyush Pandey Appellant
VERSUS
STATE OF CHHATTISGARH Respondents

JUDGEMENT

- (1.)The applicant has preferred this First Bail Application under Sec. 439 of Code of Criminal Procedure, 1973 in connection with Crime No.93/2023, registered at Police Station Komakhan, District - Mahasamund, Chhattisgarh for the offences punishable under Ss. 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985, for short, the NDPS Act.
(2.)The prosecution story in brief, is that, on 8/8/2023 on the basis of the information given by the informant, the Police authority has conducted the raid and seized 60 KG Ganja from the possession of the present applicant along with the co-accused in white colour Altroz Car having registration number CG 07 CL 8359, when the present applicant came from the Odisha side. Thereafter, the case was registered by the police.
(3.)It has been argued by the learned Senior Advocate for the applicant that the applicant is innocent and has been falsely implicated in this case. He is in jail since 8/8/2023. Though, the trial is in progress, till date, the same has not been concluded. Therefore, he prays for grant of bail.


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