VIJAY BARMAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first application filed by the applicant under Section 439 of Code of Criminal Procedure for grant of bail.

(2.) T h e applicant is in jail since 8.8.2020 in connection with Crime No.687/2020, registered at Police Station-Ghamapur, District-Jabalpur for offence under Section 8/20, 27A of Narcotic Drugs and Psychotropic Substance Act, 1985.

(3.) The case of the prosecution, in short, is that, the police received an intimation that two co-accused persons namely Neelesh Burman and Bharat Burman were coming on a motor-cycle having contraband substance Ganja.