RAKESH MEENA 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 3.3.2020 by Police Station Kumbhraj, District Guna (M.P.) in connection with Crime No.102/2020 registered for offence under Sections 8/15 of N.D.P.S. Act.

(2.) Learned counsel for the applicant - Rakesh Meena has submitted that the applicant is in custody since 3.3.2020. The investigation is pending. As per prosecution story, only 18 Kg 190 gram Poppy Straw (Doda Chura) has been seized from the custody of the present applicant. Learned counsel further submits that commercial quantity of Poppy Straw (Doda Chura) is 50 Kg. It is further submitted that applicant is innocent and he is not having any criminal background, therefore, prays for grant of bail. 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.

(3.) Learned Public Prosecutor for the State opposed the prayer and has submitted that 18 Kg 190 grams Poppy Straw (Doda Chura) has been recovered from the applicant and the offence is of serious nature which affects the society, hence, prayed to reject the bail application of the applicant.