SHUBHAM SAHU Vs. STATE OF M.P.

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) The applicant has filed this first application u/S. 439 Cr.P.C . for grant of bail. The applicant has been arrested on 24/04/2020 by Police Station- Civil Line, District- Vidisha in connection with Crime No.318/2020 registered in relation to the offences punishable under Section 8 / 20 of NDPS Act and Section 14 of M.P. Rajya Suraksha Adhiniyam.

(3.) Prosecution story, in short, is that on 24/04/2020, 4 Kg Ganja worth Rs.40,000/- was recovered from the possession of the applicant by the police which was kept by the applicant for selling it. On the basis of aforesaid, crime has been registered against the applicant.