SHAUKAT ALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This third repeat application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The second application was dismissed by order dtd. 25/07/2022 passed in MCRC No.36227/2022.

(2.) The applicant has been arrested on 06/02/2022 in connection with Crime No.70/2022 registered at Police Station Padav, District Gwalior for offence under Sec. 8/20 of NDPS Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, the applicant was found in possession of 20 kg and 300 grams of Ganja. The second bail application was dismissed by order dtd. 25/07/2022 passed in MCRC No.36227/2022 with liberty to revive the prayer after undergoing some reasonable period of detention. The applicant is already in jail for more than seven months. It is further submitted that since the applicant belongs to Sitamani (Bihar), he is ready and willing to abide by any stringent condition which may be imposed by the Court including that of furnishing cash surety. The Trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.