AMBUJ KUMAR GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail applications filed under Sec. 439 of Cr.P.C. on behalf of applicants, in connection with Crime No.555/2020, registered at Police Station Rampur Naikin, District Sidhi (M.P.), for the offences punishable under Ss. 8 & 21 of NDPS Act and Sec. 5/13 of M.P. Drugs Control Act.

(2.) Learned counsel appearing for the applicants submitted that seizure witnesses in the case namely, Rajendra Kumar Rajak and Sanjay Kumar Verma have been examined in the Court and they have been declared hostile. No other independent witness is available in the case. On these grounds, learned counsel for applicants prays for grant of bail to applicants.

(3.) Learned Panel Lawyer appearing for the respondent/State opposed the prayer for grant of bail. It is submitted that 25 bottles of Onrex Cough Syrup has been seized from applicant Ambuj Kumar Gupta and 20 bottles of Cough Syrup has been seized from applicant Anurag @ Sudheer Tiwari. It is submitted that considering the quantity of contraband which has been seized from the applicants, bail applications filed by applicants may be dismissed.