KUMBHA RAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the first application under Section 439 of Cr.P.C., for grant of temporary bail filed on behalf of the applicant. The applicant is in custody since 22.08.2019 in connection with Crime Case No. 384/2019 registered at Police Station Neemuch City District Neemuch for the offence punishable under section 8/15 and 29 of NDPS Act.

(3.) As per prosecution story, the applicant was found to be in unauthorized possession of 80 kg of doda chura in excess to the commercial quantity of 50 kg. Accordingly, the case has been registered against the applicant.