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Chattisgarh High Court

Jatin Akash Singh vs State Of Chhattisgarh on 21 June, 2021

Author: Sanjay K. Agrawal

Bench: Sanjay K. Agrawal

                               1

                                                          NAFR

      HIGH COURT OF CHHATTISGARH, BILASPUR

                MCRC No. 4155 of 2021

   Jatin Akash Singh S/o Late Anuj Ambar Singh,
    Aged About 39 Years R/o L­6, Rajeev Nagar,
    P.S.        Khamardih,           District           Raipur
    Chhattisgarh.

                                             ­­­­ Applicant

                           Versus

   State of Chhattisgarh Through S.H.O. Police
    Station      Khamardih,           District          Raipur
    Chhattisgarh

                                             ­­­­ Respondent

For Applicant :­ Mr. Maneesh Sharma, Advocate.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 21/06/2021

1. Proceedings of this matter have been taken up through video conferencing.

2. This is third bail application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant who has been arrested on 11.04.2020 in connection with Crime 2 No.59/2020 registered at Police Station Khamardih, District Raipur, (C.G.) for the offence punishable under Section 21(b) of Narcotic Drugs & Psychotropic Substances Act, Section 34(2) of the Excise Act and Section 25 of the Arms Act.

3. Second bail application was rejected on 16.10.2020.

4. After hearing learned counsel for the applicant at length, I do not find any good ground or change in circumstance to entertain this third bail application. Accordingly, third bail application is also rejected.

Sd/­ (Sanjay K. Agrawal) Judge Ankit