PAPPU SINGH GURJAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 18.07.2020, by Police Station Gormi, District Bhind, in connection with Crime No.192/2020, registered for offence under Section 8 / 21 of NDPS Act.

(2.) It is the submission of learned counsel for the applicant that due to inadvertence, some saplings (not sown by him) were found in the agricultural field of applicant which were later found to be of Hamp (xkatk). Total quantity is One kg. and 900 grams and permissible limit for consumption is 1 kg. whereas commercial quantity for the same is 50 kg. It was his first stint with Hamp in his agricultural field. He learnt the lesson hard way and would be careful enough in future that no such saplings or plants are being flourished in his agricultural field. Confinement since 18.07.2020 amounts to pretrial detention. He undertakes to cooperate in trial as well as investigation and would available as and when required. He would not be a source of embarrassment or harassment to the complainant. He further undertakes to perform community service by way of plantation and to serve national cause by contributing in Army Central Welfare Fund and to install Arogya Setu App. Under these grounds, prayer for bail has been made.

(3.) Learned PL for the State opposed the prayer and prayed for its dismissal.