RAMESH Vs. STATE OF M.P

JUDGEMENT

(1.) This is the first application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 22.08.2019 in connection with Crime Case No. 383/2019 registered at Police Station Neemuch City District Neemuch for the offence punishable under section 8 / 15 of NDPS Act.

(2.) As per prosecution story, on information from informant, police party raided and recovered 140 kg of poppy straw from the applicant and the co- accused. However, the co-accused fled from the spot. Accordingly, the case has been registered against the applicant.

(3.) Investigation is complete. Challan has been filed Learned counsel for the applicant submits that the applicant is innocent and he has been falsely implicated in the crime. The investigation is complete and challan has been filed. The applicant is in jail incarceration since 22.08.2019 and the family is on the verge of starvation due to his jail incarceration. His further incarceration shall jeopardize life of the family members. Looking to the Covid-19 situation, trial is not likely to conclude early in the near future. Under such circumstances, the applicant deserves to b e enlarged on bail on such terms and conditions, Hon'ble Court deems fit and proper.