(1.) This is the first bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant who has been arrested in connection with Crime No. 35/2023 registered at Police Station G.R.P. Bilaspur, District Bilaspur (C.G.), for the offence punishable under Sec. 20(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985.
(2.) Case of the prosecution, in brief, is that the police of Police Station, G.R.P. Bilaspur, District Bilaspur (C.G.) conducted a raid on the basis of secret information received by the informant on 23/3/2023 and three persons were arrested by the police and contraband total 20 kgs of Marijuna was seized from their possession.
(3.) It has been argued by Ghanshyam Sharma, learned counsel for the applicant that the applicant has been falsely implicated in this case and the contraband Ganja was not seized from the exclusive possession of the applicant, but from other co-accused persons, namely, Ramvilas Yogi and Sonu Yogi. The applicant has no past criminal antecedent and nothing was seized from him. The applicant is in jail since 24/3/2023 and the conclusion of the trial is likely to take quite long time. Therefore, he prays for grant of regular bail to the applicant.