ANKIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is the first bail application filed under Section 439 of Cr.P.C for grant of bail by the application. The applicant is in custody since 4.4.2019 in connection with crime No.142/2019, registered at police station - Khudel, Indore for the offence punishable under Sections 8/20 of NDPS Act.

(3.) As per prosecution story on 4.4.2019, after receipt of a secret information, a police team arrived at the house of the applicant Ankit Sharma and searched his house without any search warrant as there was no time for obtaining such a warrant. On searched, it was found that there were 3 plastic sacks, which contained cannabis. In the first sack there was 10 Kg of cannabis, in the second again 10 Kg cannabis and in third sack 4.700 Kg of cannabis and thus in all 24.700 Kg of cannabis was seized. The case was registered against Ankit Sharma and after investigation charge sheet was filed against him.