BRIJESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of CrPC for grant of bail. The applicant has been arrested on 11/12/2021 in connection with Crime No.1055/2021 registered at Police Station Cantt. Guna, District Guna for offence under Sec. 8/20 of N.D.P.S. Act.

(2.) It is submitted by learned counsel for applicant Brajesh @ Kalla that the allegation of recovery of 2 kg and 720 gm of ganja from the possession of the applicant is false. He has not committed any offence. He is in jail since last almost one month. Investigation and thereafter trial will take long time to conclude. Hence, prayed for grant of bail to the applicant.

(3.) Per contra, learned State counsel opposed the bail application and prayed to reject the same.