AMIR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This fifth application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Fourth application was dismissed by order dtd. 21/7/2022 passed in M.Cr.C.No.35668/2022.

(2.) The applicant has been arrested on 20/12/2021 in connection with Crime No.297/2021 registered at Police Station Nateran, District Vidisha for offence under Sec. 8/20 of NDPS Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, 2 Kgs. and 24 Gms. of Ganja was seized from the possession of the applicant. His previous bail applications were rejected merely because of the fact that an attempt was made to play fraud on the Court by giving wrong declaration. The applicant has learnt a lession and he is in jail for the last 10 months. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.