BADRILAL GAYARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) 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 12.04.2020 in connection with crime No.187/2020 registered at Police Station Bilpank, District Ratlam for the offence punishable under zsections 8 / 20 , 29 of NDPS Act.

(3.) As per prosecution story, applicant alongwith co-accused Dilawar, Mahesh Patidar and Balkrishna alias Om Pandit were found to be in unauthorized possession of 1 kg 300 grams of ganja. Accordingly, the case has been registered against the applicant.