RAMHIT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) As per the prosecution story, the applicant has been found in cultivation of contraband cannabis plant.

(2.) Learned counsel for the applicant submits that the applicant is innocent and he is in custody since 07/11/2019. It is further submitted that nothing has been seized from the possession of the applicant and also there is no criminal antecedent has been recorded against him. Charge-sheet has been filed and trial will take time to conclude. There is no likelihood of applicant absconding and tampering with the prosecution evidence and his further custody is not required in this case. On the aforesaid grounds, prayer is made to release the applicant on bail.

(3.) Learned GA opposing the submissions made on behalf of the applicant has prayed for rejection of the bail application however, conceded the fact that applicant has no criminal antecedents.