RAMKUMAR CHAUDHARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 06/09/2021 by Police Station City Kotwali, Distt. Bhind (M.P.) in connection with Crime No.476/2021 registered for offence under Sec. 8/20 of NDPS Act.

(2.) It is submitted by learned counsel for the applicant- Ramkumar Chaudhari that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 06/09/2021, i.e. for around a month. Learned counsel for the applicant has further submitted that the allegation of recovery of 1.245 Kg Ganja from the possession of the applicant is false. Investigation and thereafter trial will take its own time. It is also submitted that in case of grant of bail, applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, prays for grant of bail to the present applicant. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.

(3.) Learned State counsel has vehemently opposed the application and has submitted that there is one criminal antecedent of same nature offence of the applicant. Hence, prayed to reject this application filed for grant of bail to the applicant.