PRAKASH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is First application under Sec. 439, Cr.P.C. for grant of bail in connection with Crime No.444/21, Police- Station- Mandideep, district Raisen for commission of the offence under Sec. 8/20 of NDPS Act.

(2.) The allegation against the applicant is that a bag of narcotics drugs (Ganja) was found in the possession of the present applicant.

(3.) Learned counsel for the petitioner has submitted that he has falsely been implicated in the present case. The petitioner is in custody since 13/12/2021. Investigation is completed and charge-sheet has been filed. It is further submitted that there is no iota of evidence on record to connect the petitioner with the present crime. Conclusion of trial will take sufficient time. Under these circumstances, learned counsel for the petitioner prays for grant of bail to the petitioner.