SHIVAM GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first bail application filed by applicant Shivam Gupta, S/o Shri Munnalal Gupta under Section 439 of Code of Criminal Procedure for grant of bail.

(2.) The applicant is in jail since 02/09/2021 in connection with Crime No.536/2021, registered at Police Station Jamodi, District Sidhi (M.P.) for an offence punishable under Sections 8, 21 and 22 of NDPS Act and Section 5/13 of M.P. Drugs Control Act, 1949.

(3.) Learned counsel for the applicant submits that no memorandum under section 50 of N.D.P.S Act was drawn and 297 bottles of Onrex Cough syrup containing codeine phosphate has been seized from the joint possession of present applicant and a juvenile. There is violation of mandatory requirement of section 50 of N.D.P.S Act. Further submitted that the charge-sheet has been filed. The applicant is in custody since 02/09/2021. Conclusion of trial will take sufficient time. On these grounds, prayer is made to release the applicant on bail.