GANPAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of applicant-Ganpat @ Ganesh S/o Madan Bhilala, aged about 28 years, under Sec. 439 of Cr.P.C. in connection with Crime No.121/2022 for offence punishable under 8/20 of N.D.P.S. Act registered at Police Station Moondi, Distt. Khandwa (M.P). The applicant is in custody since 13/05/2022.

(2.) Learned counsel for the applicant submits that applicant is innocent and he is falsely implicated in this case. The applicant has been made an accused on the basis of memorandum of co-accused. No recovery has been made from his possession. The recovery of cannabis has been made from the joint possession of Anita and Kallu. There is no criminal history of the applicant. The trial will take sufficient time for its conclusion. The applicant is a permanent resident of District Khargon and there is no likelihood of his absconding and tampering with the prosecution evidence. On these grounds, prayer is made to enlarge the applicant on bail.

(3.) Learned Panel Lawyer, on the other hand, opposes the bail application and prays for its rejection.