SHANU ALI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has filed this first bail application under Sec. 439 of the Code of Criminal Procedure, 1973. He is in Jail since 30/5/2022 in connection with Crime No. 91/2022 registered at P.S. - Kayatha District Ujjain (M.P.) for commission of offence punishable under Sec. 8/20, 8/29 of NDPS Act.

(2.) As per the prosecution story, on 22/5/2022 police received discrete information from the informer. Act upon said information, police party reached on the spot and intercepted the motorcycle. On search by the police, 3 kg 200 gram of cannabis (ganja) has been recovered from the possession of co-accused. On the basis of statement given by co-accused person, the present applicant has been implicated in this offence.

(3.) Learned counsel for the applicant submits that the applicant is innocent and he has been falsely implicated in this matter. He has been made accused in this offence only on the basis of memorandum given by co-accused but nothing has been recvered from possession of applicant. He is a permanent resident of District Ujain. Final conclusion of trial will take considerable long time. Hence, he prays that the applicant be released on bail.