RAJU YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first bail application of the applicant Raju Yadav filed under Sec. 439 Cr.P.C. for grant of bail in connection with Crime No.225/2021 registered at Police Station Khairha, District Shahdol for the offence punishable under Sec. 8/20, 25 and 29 of NDPS Act.

(3.) A s per the prosecution case, on 29/10/2021 on the information of the informant that co-accused Amit Kumar Kewat along with Vikas Jaiswal, Rahul Tiwari, Sunny Diwan, Rahul Singh Parihar, Nikhil Yadav and Rajesh Kacher was coming from Anuppur to village Lakhvariya by Mahindra Scorpio bearing registration No.MP-65-T-0714 and carrying illegal Ganja for illegal sale and that vehicle was being driven by co-accused Rajesh Kachre, ASI Ajay Kumar, P.S. Khaira along with police force went to Bangwar Bypass square, village Karkati and waited from them. At around 6:50 pm he saw a vehicle bearing registration No. MP-65-T-0714 coming from Dhanpuri side. He stopped that vehicle. At that time, co-accused Sunny Diwan, Amit Kumar Kewat, Rahul Tiwari, Vikas Jaiswal and Rahul Singh Parihar were travelling in that vehicle and the vehicle was being driven by co-accused Rajesh Kacher and seized 30 Kg Ganja from that vehicle which was illegally carried by them in that vehicle. On interrogation co-accused Amit Kumar Kewat informed the police that applicant is also involved in the crime. So, police arrested the applicant on 29/04/2022 and since then he is in custody.