JAGDISH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is first application under Section 439 Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 20.6.2020 in connection with Crime Case No.196/2020 registered at Police Station, Narayangarh, District Mandsaur for the offence punishable under Section 8/20 of NDPS Act.

(3.) As per prosecution story, the applicant and co-accused-Ritik were riding on motorcycle. They were intercepted at the point where they had purchased 1.750 Kg.Ganja from co-accused Jagdish on 20.6.2020. Accordingly, case has been registered against the applicant.