LAWS(MPH)-2022-12-88

NABAB SINGH YADAV Vs. STATE OF MADHYA PRADESH

Decided On December 21, 2022
Nabab Singh Yadav Appellant
V/S
STATE OF MADHYA PRADESH Respondents

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 9/10/2022 by police Station, Sesaipura, Distt. Shoepur, in connection with crime No.55/2022 for the offence punishable under Sec. 8/20 of the NDPS Act.

(3.) As per prosecution story, on 9/10/2022 applicant was found cultivating cannabis. Two plaints of cannabis (Ganja) have been seized weighing 5 kg 200 gm.He was arrested. After investigation, charge-sheet has been filed.