GAUTAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the first bail application under Sec. 439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.36/2022 registered at Police Station Kannod, District Dewas, (MP) for offence punishable under Sec. 8/20 of N.D.P.S. Act. The applicant is in custody since 30/1/2022.

(3.) The allegation against the applicant is that he was also involved in the aforesaid case wherein 900 grams of cannabis (Ganja) has been seized from the possession of co-accused Dinesh.