SAIYA KORADE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the petitioner under Section 439 of the Code of Criminal Procedure.

(2.) The petitioner is in custody since 04.12.2020 in connection with Crime No.194/2020 registered at Police Station-Crime Branch, Bhopal, Distt.- Bhopal (M.P.) for the offence punishable under Section 8/20 of NDPS Act.

(3.) As per prosecution story, on 30.11.2020, 11 kg of contraband ganja was seized from the possession of co-accused/Shushil Dhanuk. During the investigation, co-accused/Shushil Dhanuk disclosed the fact that he bought contraband ganja from the other co-accused/Rohan @ Aman. Then, co- accused/Rohan @ Aman was arrested. Thereafter, both co-accused disclosed this fact that they bought contraband ganja from the petitioner/accused and other co-accused, who usually came to Bhopal Station Platform No. 6 on 2nd to 5th of every month and sold contraband ganja to them. On this information, on 04.12.2020, police official of concerned Police Station reached Bhopal Station on Platform No. 6 and arrested them and seized 5 kg ganja from the possession of present applicant/accused.