RAJKAMAL NAMDEV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Sec. 439 of the Cr.P.C. for grant of bail. Applicant Rajkamal Namdev was arrested on 25/04/2021 in connection with Crime No.153/2021 registered at Police Station Laour, District Rewa (M.P.) for the offence punishable under Ss. 8, 21, 22 of the NDPS Act and Sec. 5/13 of M.P. Drug Control Act.

(2.) As per prosecution case, on 25/04/2021 on the information of informant police stopped motor cycle bearing registration No.MP-17-MU-4495, which was being driven by applicant Rajkamal Namdev and co-accused Vikas Gupta was pillion rider and seized 30 bottles of Onerex Cough syrup (100 ml. each) containing codeine phosphate (Narcotic Substance) from their joint possession, which was illegally being carried by them on that bike.

(3.) Learned counsel for the applicant submits that the applicant has not committed any offence and has falsely been implicated in the offence. The applicant has no criminal past. He has been in custody since 25/04/2021. The charge-sheet has been filed and conclusion of trial will take time, hence prayed for release of the applicant on bail.