BABA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on this first post-arrest bail application filed by applicant - Baba @ Irfan Khan under Section 439 of Code of Criminal Procedure for grant of bail.

(2.) The applicant is in custody since 10-08-2020 in connection with Crime No.152/2020, registered at Police Station-Amahiya, District-Rewa (M.P.), for offence punishable under Sections 8, 21, 22, 25, 25A of Narcotic Drugs And Psychotropic Substances Act, 1985 and Sections 5/13 of M.P. Drugs Control Act.

(3.) After investigation, charge sheet has been filed. The prosecution story against the applicant, in short, is that co-accused Arunesh was apprehended with 720 bottles of Onrex Syrup, each bottle contained 100 ml. syrup having codeine phosphate, which is Narcotic Drugs and Psychotropic Substance, without having any licence or authority. Co-accused persons, on seeing the police, fled away from the spot but ID card belonged to co-accused Shubham was seized from the car. Applicant Baba @ Irfan Khan was along with other co-accused but went for some work. Later on, the applicant was apprehended with 14 bottles of Onrex Syrup on the basis of information furnished by co-accused and apprehended accused also furnished information from where they purchased and received the contraband and it was accused Sandeep, who provided these bottles of contraband, illegally to other co-accused.