RAKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has filed this first bail application under Sec. 439 of the Code of Criminal Procedure, 1973. He is in Jail since 13/10/2022 in connection with Crime No. 1147/2022 registered at P.S. - Manawar District Dhar (M.P.) for commission of offence punishable under Sec. 8/20 of NDPS Act.

(2.) As per the prosecution story, on 14/10/2022 police received discrete information from the informant regarding the illegal transportation of contraband. Acting upon said information, police party reached on the spot and intercepted the present applicant. During the search 2 kg Ganja has been recovered from his possession. Accordingly, case has been registered against the applicant.

(3.) Learned counsel for the applicant submits that applicant is innocent and he has been falsely implicated in this matter. Applicant is in jail since 13/10/2022. There is no legal evidence available on record to connect the applicant with the aforesaid crime. Investigation is almost over, therefore, no further custodial interrogation of the applicant is required. The seized quantity of contraband is below than the commercial quantity. Applicant is a permanent resident of district Dhar. Final conclusion of trial will take considerable long time. Hence, he prays that applicant be released on bail.