DEEPU Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The applicant was arrested on 19/12/2021 in connection with Crime No.574/2021 by Police Station Banmore, District Morena (MP) for the offence punishable under Sec. 8/21 of the NDPS Act.

(3.) As per prosecution story, on 19/12/2021 on the information of the informant police reached near Nagar Palika Banmore and found that two persons are standing there in suspicious condition. They told their names as Mahendra and Deepu. On search, from the possession of co-accused Mahendra 50 gms of smack was seized and from the possession of applicant, one electronic weighing machine, cash of Rs.2235.00 and polythene bags were seized. Applicant was arrested.