AMAAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is applicant's first bail application filed under Sec. 439 of Cr.P.C. The applicant is implicated in connection with Crime No.749/2021 registered at Police Station-Neelanganga, District- Ujjain MP) for offence punishable under Ss. 8/21, 20 of the N.D.P.S. Act . The applicant is in custody since 23/11/2021.

(2.) As per prosecution story, the applicant was found in possession of 6.5 gm smack and 30 gm Charas,which are less than the commercial quantity prescribed under the provisions of law.

(3.) Counsel for the applicant has submitted that this is the first offence of the applicant. It is further submitted that the charge sheet has been filed; the applicant is in jail since 23/11/2021 and conclusion of the trial is likely to take sufficiently long time. In such circumstances, it is prayed that the application be allowed and the applicant be released on bail