KALUSINGH @ KARUSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) This is the applicant 's first bail application filed under Sec. 439 of Cr.P.C. The applicant is implicated in connection with Crime No.674/2021 registered at Police Station-Sitamau, District- Mandsaur (MP) for offence punishable under Ss. 8/15, 25,29 of the N.D.P.S.Act. The applicant is in custody since 25/1/2022.

(3.) The allegation against the applicant is that he was also involved in the aforesaid offence wherein 3 quintal 60 kg. Poppy Straw has been seized from a Bolero Tanker vehicle bearing registration No. MP-12-GA-1093 which has been driven by co-accused Harpal Singh. In the memo prepared at the instance of co-accused Harpal Singh the name of the present applicant has come up, is the person who was provided the contraband.