RAJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan pa- pers.

(2.) This third application under Section 439 of Criminal Procedure Code, 1973 for grant of bail has been filed by the applicant, who is implicated in connection with Crime No.48/2017 registered at Police Station Sitamau, District Mandsaur (MP) for offence punishable under Section 8 read with Sections 15 and 29 of the Narcotic Drugs & Psychotropic Substances Act , 1985. The applicant is in custody since 21.01.2017.

(3.) As per prosecution story, upon a secret information, Police seized 100 kilograms of contraband substance (poppy straw) from the joint possession of co-accused Raju Gehlod s/o Bherulal (present applicant) and co- accused Banti @ Nitin s/o Omprakash Meghwal. Hence, the case has been registered against the present applicant and other co-accused person.