RAHUL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the applicant's first bail application filed under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.743/2021 registered at Police Station Kotwali, District Mandsaur (MP) for offence punishable under Sec. 8/18, 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The applicant is in custody since 29/06/2022.

(3.) Allegation against the applicant is that he was also involved in the aforesaid case wherein 1.5 kg of opium has been seized from the co-accused Pannalal who in his memo prepared under Sec. 27 of the Evidence Act has named the applicant as the person from whom the aforesaid contraband was procured.