RAHUL PAROHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is the first application under Section 439 of the Cr.P.C. filed on behalf of the applicant, who is in custody since 11.04.2020 in connection with Crime No.306/2019 registered at Police Station Civil Lines, District Rewa (M.P.) for the offence punishable under Sections 8 / 20 of NDPS Act, 1985.

(3.) The allegation against the present applicant is that he was involved in the aforesaid offence in which 2 kg. 900 gm. Ganja was seized from one Ravi Chaurasia.