SUNIL Vs. STATE OF M.P.

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 25/06/2020 in connection with crime No.185/2020 registered at Police Station Narayangarh, District- Mandsaur for the offence punishable under sections 8 / 15 , 25 and 29 of NDPS Act.

(3.) As per prosecution story, vehicle (Bolero) bearing registration No.RJ23 GB 2832 was intercepted at district Mandsaur. It was found that 153 kg of poppy straw was loaded in the Bolero driven by the co-accused persons Ravi and Rahul. They were arrested and during investigation they reveled the name of the present applicant as recipients at Jodhpur Rajasthan in memo recorded under Section 27 of the Evidence Act. Accordingly, case has been registered.