BIRENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed under Sec. 439 of the Code of Criminal Procedure for grant of bail on behalf of the applicant, who is in custody since 23/07/2021 in connection with Crime No.227/2021 registered at Police Station Civil Line, Distt. Rewa (M.P.) for the offences punishable under Ss. 8, 21 and 22 of NDPS Act, 1985 & 5/13 of M.P. Aushadhi Niyantran Adhiniyam.

(2.) Learned Panel Lawyer for the State opposes the bail application and submits that history of two criminal cases have been registered under Sec. 379 of IPC and no criminal history of similar offence is registered against the applicant.

(3.) Taking into consideration the facts and circumstances of the case and on a perusal of the material available in the case diary, I deem it appropriate to release the applicant on bail, therefore, without commenting anything on the merits of the matter, this application is allowed.