SHYAMLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first bail application under Sec. 439 of the Code of Criminal Procedure, 1973. Applicant is in Jail since 30/05/2022 in connection with Crime No.356/2022 registered at Police Station - City Kotwali, District Mandsaur (M.P.) for commission of offence punishable under Sec. 8/15 and 29 of Narcotics Drugs and Psychotropic Substances Act, 1985.

(2.) As per the prosecution story, on 30/05/2022 police received a discrete information from the informant. Act upon the said information, police party reached on the spot and intercepted a white colour Hyundai I-20 Car and recovered 50 Kilograms Poppy Straw from the possession of the present applicant. Accordingly a case has been registered against the applicant.

(3.) Learned counsel for the applicant submits that applicant is innocent and he has been falsely implicated in this matter.