PREM SINGH TOMAR Vs. STATE OF M.P .

JUDGEMENT

(1.) Matter is heard through Video Conferencing. This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 26/2/2020 by Police Station City Kotwali Morena, District Morena (M.P.) in connection with Crime No.184/2020 registered for offence under Section 8 / 21 of NDPS Act.

(3.) Learned counsel for the applicant has submitted that the applicant Prem Singh Tomar has been falsely implicated. He has not committed any offence. He is in jail since around three months. As per prosecution story, 15 gram of smack has been seized from the possession of the applicant. It is further submitted that the investigation is complete and charge-sheet has been filed. Therefore, prays for grant of bail as the trial will take its own time. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.