Chattisgarh High Court
Pooran Upadhyay vs State Of Chhattisgarh 11 Sa/410/2004 ... on 20 August, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
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NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 5952 of 2018
Pooran Upadhyay S/o Late Ram Kirat, Aged About 30 Years R/o-
Damodar Patti, Kishun Daspur, Jaitpur, District- Ambedkar Nagar
(U.P.)
---- Petitioner
Versus
State Of Chhattisgarh Through- Station House Officer, Police
Station- Ganj, District- Raipur, Chhattisgarh
---- Respondent
For Applicant Mrs. Fouzia Mirza, Advocate For Respondent /State Mr. Shashank Thakur, Govt. Advocate Order On Board By Hon'ble Mr. Justice Prashant Kumar Mishra 20/8/2018
1. Heard.
2. This is the second application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.5/2018 registered at Police Station Ganj District Raipur (CG) for the offence punishable under Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act.
3. The applicant was found to be in possession of illicit contraband Ganja weighing about 8 Kg.
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4. Considering the fact that the applicant is in jail since 7.1.2018 and there is no previous antecedent of his involvement in committing similar nature of offence or any other heinous offence, I am of the opinion that present is a fit case to release the applicant on bail.
5. Accordingly, this repeat bail application is allowed and the applicant is directed to be released on bail on his executing a personal bond for a sum of Rs.1,00,000/- with two local sureties of Rs. 50,000/- each in the like amount to the satisfaction of the trial Court. He is directed to appear before the trial Court on each and every date given by the said Court.
6. Certified copy as per rules. Sd/-
Judge (Prashant Kumar Mishra) Shyna