PAPPU GADARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application under Section 439 of Cr.P.C filed by the applicant for grant of bail. He has been arrested on 09.09.2019 by Police Station Kampoo, District Gwalior in connection with Crime No.432/2013 registered in relation to the offence punishable under Sections 8 / 15 and 8 / 18 of NDPS Act.

(2.) Applicant's earlier bail application was dismissed as withdrawn with liberty to renew his prayer after completion of investigation vide order dated 27.11.2019 passed in M.Cr.C. No.47324/2019.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. He has not committed the offence in any manner. Investigation is complete and charge sheet has been filed on 03.030.2020. It is further submitted that the applicant has been implicated on the basis of statement of one Shambhulal, who is said to be owner of the vehicle and he has been implicated in the year 2019 i.e. after lapse of more than six years. It is also submitted that there is no criminal history of the present applicant and he is in custody since 09.09.2019 and conclusion of trial would take considerably long time. On all these grounds he prays for grant of bail.