NAVNEET JAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 12/6/2021 by Police Station, Noorabad, District Morena (MP), in connection with Crime No.130/2021 for the offence punishable under Sec. 8/20 of the NDPS Act.

(3.) Ajay Vaishandar of Police Station Noorabad on 12/6/2021 at 10.34 AM got secret information that three persons in Maruti Ritz Car No. CG04 HD 5153 having cannabis in their possession are coming from Gwalior to Morena. He entered the information in the daily diary. After doing formalities as per the procedure of the NDPS Act he along with force reached the spot and waited near J.K.Tyre factory. One car was coming. On seeing the police party, Driver of the Car tried to ran away, but any how they could be caught hold. Driver narrated his name as Nand Kishore, resident of Mathura, his neighbour narrated his name as Lakhanveer and the person sitting behind the seat narrated his name as Navneet Jat. All are residents of Mathura. During running away Lakhanveer got injuries. After giving them notice the car was checked. From the car 12 packets of cannabis (ganja) were found. From all 12 packets cannabis were took out and it was found as 70 kg. 100-100 gms of ganja were took out for sampling. From the joint possession of accused Nand Kishore, Lakhanveer and Navneet Jat aforesaid cannabis were seized and they were arrested and the car was seized. Thereafter, a crime under the aforesaid offence was registered. After investigation, charge sheet has been filed.