LAWS(MPH)-2021-12-8

RUPENDRA PURI GOSWAMI Vs. STATE OF M.P.

Decided On December 13, 2021
Rupendra Puri Goswami Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 15.10.2021 in connection with Crime No.198/2021 registered at Police Station Maksudangarh, District Guna for offence under Sections 8, 20-B and 29 of NDPS Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, 1 Kg. of Ganja was seized from the possession of the applicant. The applicant has been falsely implicated. The applicant is in jail from 15.10.2021 and he has no criminal history. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.