BRAJMOHAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 2/3/2020 by Police Station Panihar, District Gwalior (M.P.) in connection with Crime No.14/2020 registered for offence under Section 8/20 of NDPS Act.

(3.) It is submitted by learned counsel for the applicant- Brajmohan Singh that the applicant is in custody since 2/3/2020. Nothing has been seized from the custody of the present applicant. As per prosecution story, 173.300 Kg Ganja has been seized from the custody of other four accused persons. The applicant is innocent person and he is not having any criminal record. The present applicant is in custody since 2/3/2020. The co-accused of this case, namely, Udal Singh has already been granted bail by this Court vide order dated 14/5/2020 passed in M.Cr.C. No.13470/2020. The present applicant is also on the same footing. Hence, prayed for grant of bail. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.