VALLABH DANGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 1.9.2020 in connection with Crime Case No.341/2020 registered at Police Station Pachore, District Rajgarh for the offence punishable under Section 8/20 of NDPS Act.

(2.) As per the prosecution case, the applicant was found in possession of 1.560 Kg. opium (Ganja) unauthorizedly. Accordingly, the case has been registered against the applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he has been falsely implicated in the crime. The investigation is complete and challan has been filed. The applicant is in jail incarceration since 1.9.2020. He is not required for further custodial interrogation. He has no criminal antecedents. He is the sole bread earner of his family and the family is reeling under financial crisis due to his jail incarceration. Besides, looking to the Covid-19 situation, trial is not likely to conclude early in the near future. Under such circumstances, the applicant deserves to be enlarged on bail on such terms and conditions, Hon'ble Court deems fit and proper.