GOLDIE Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application filed under sec. 439 of Cr.P.C. for grant of bail to the applicant, as he has been arrested on 11/11/2021 in connection with Crime No.772/2021 registered at Police station City Kotwali District Mandsaur for commission of offence punishable under Ss. 8/22 and 29 of the NDPS Act.

(2.) Prosecution story, in brief, is that on 6/11/2021 co-accused Vishal @ Harish was found having 200 grams of Alprazolam powder in his illegal possession. The co-accused Vishal @ Harish procured the aforesaid contraband from the applicant and other co-accused person Yogesh Patidar.

(3.) Learned counsel for the applicant submits that the applicant is a young boy aged about 18 years and 8 months. He has been made accused only on the basis of memorandum statement of co-accused person Vishal @ Harish. There is nothing else on record which indicates the involvement of applicant in the crime. He has been falsely implicated in the matter. He is in custody since 11/11/2021. Trial will still take time for its conclusion. Hence, prayer is made to enlarge the applicant on bail.