SAHIRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 seeking bail in connection with Crime No.134/2022 registered at Police Station - Ratangarh, District - Neemuch for the offence punishable under Sec. 8/15 of the Narcotic Drugs and Psychotropic Substances Act.

(2.) As per prosecution story, 15 kg of poppy straw was recovered from possession of the present applicant and he was arrested on 30/9/2022.

(3.) Learned counsel for the applicant submits that the applicant is an innocent person and has been falsely implicated in this case. The contraband so recovered from possession of the present applicant is less than the commercial quantity. The applicant is having no criminal antecedent. Investigation is complete and charge-sheet was filed on 21/11/2022. There is no likelihood of early conclusion of the trial, hence, prays for release of the applicant on bail.