Chattisgarh High Court
Rambaksh vs State Of Chhattisgarh on 14 May, 2020
Author: Rajendra Chandra Singh Samant
Bench: Rajendra Chandra Singh Samant
-1-
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 2398 of 2020
Rambaksh S/o Shankar Aged About 34 Years R/o Village Koteya, Police
Station and Tahsil Premnagar, District- Surajpur, Chhattisgarh., District :
Surajpur, Chhattisgarh
---- Applicant
Versus
State Of Chhattisgarh Through Station House Officer, Outpost Tara,
Police Of Police Station Premnagar, District- Surajpur, Chhattisgarh.,
District : Surajpur, Chhattisgarh
----Non-applicant
For Applicant - Mr. Anil Gulati, Advocate.
For Non-applicant/State -Ms. Akansha Jain, Deputy Govt. Advocate.
Hon'ble Shri Justice Rajendra Chandra Singh Samant
Order on Board
14-05-2020
1.Heard on the application filed under Section 439 of the Cr.P.C. This is first bail application before this Court filed by the applicant for grant of regular bail. The applicant has been arrested on 17-04-2020 in connection with Crime No.20/2020 registered at Police Station - Outpost Tara, P.S. - Premnagar, District Surajpur, Chhattisgarh for the offence under Section 20(B) of Narcotic Drugs and Psychotropic Substances Act.
2. It is submitted on behalf of the applicant that the applicant has been falsely implicated in this case. He is in jail since 17-04-2020. He has no criminal antecedent. Hence, it is prayed that the applicant may be granted bail.
3. Learned counsel for the State/non-applicant opposes the application.
4. Heard learned counsel for the parties and perused the documents.
5. 1.220 kg. Ganja was seized from the possession of this applicant. Hence, this case.
6. Considering that this applicant is local resident of this State and there is likelihood of delay in completion of the investigation and trial, therefore, I feel -2- inclined to allow this application.
7. Consequently, this application filed by the applicant under Section 439 of the Cr.P.C. for grant of regular bail is hereby allowed. It is directed that the applicant shall be released on bail on his furnishing a personal bond in the sum of Rs.25,000/- with one surety in the like sum to the satisfaction of the concerned Court, for his appearance as and when directed.
8. Certified copy as per rules.
Sd/-
(Rajendra Chandra Singh Samant) Judge Aadil