BADAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dtd. 21/2/2022 passed in M.Cr.C. No.7766/2022 with liberty to the applicant to revive the prayer after undergoing some reasonable period of detention.

(2.) The applicant has been arrested on 12/11/2021 in connection with Crime No.899/2021 registered at Police Station Janakganj, District Gwalior for offence under Sec. 8, 20 of NDPS Act.

(3.) It is submitted by Counsel for applicant that first application of applicant was dismissed with liberty to the applicant to revive the prayer after undergoing some reasonable period of detention. According to the prosecution case, the applicant was arrested on 12/11/2021, as he was found in possession of 9 kg of ganja but the applicant is in jail for near about five months. He has no criminal history. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with prosecution case.