YOGESH PATIDAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) As per prosecution story, the applicants were found in possession of 100 gm. smack (25 gm is minimum and 250gm. is Commercial quantity) each unauthorizedly and illegally. Accordingly, the case has been registered against the applicants.

(3.) Learned counsel for the applicants contends that the applicants are innocent and they have been falsely implicated. Investigation is complete and the challan has been filed. The applicants have no criminal antecedents. No further custodial investigation is required. The applicants have already suffered jail incarceration since 03.09.2020. Due to his jail incarceration, his family is in penury. Due to prevailing Covid-19 situation, trial is not likely to conclude early in the near future. Under such circumstances the prayer for grant of bail may be considered on such terms and conditions as this Court deems fit and proper.