VICKY JAIPALDAS PARIYANI Vs. STATE OF M. P.

JUDGEMENT

(1.) This is the first application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.1010/2020 registered at Police Station Vijay Nagar, District Indore (MP) for offence punishable under Ss. 8/22 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The applicant is in custody since 08/12/2020.

(2.) Allegation against the applicant is that he was found in possession of 50 grams of MDMA drug along with co-accused Kapil Patni on 07/12/2020.

(3.) Counsel for the applicant has submitted that so far as the co-accused Kapil Patni is concerned, his bail application has already been allowed by this Court in M.Cr.C. No.19744/2021 on 13/05/2021 taking note of the CCTV footage furnished by him to demonstrate that he was not present on the spot when the incident took place and infact he was taken by the police from his girlfriend's house to the police station and subsequently implicated in the offence.