FARHAN KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of CrPC filed on behalf of applicant for grant of bail.

(2.) The applicant has been arrested on 02/12/2021 in connection with Crime No.738/2021 registered at Police Station Kotwali, District Shivpuri for offence under Sec. 8/21 of the NDPS Act.

(3.) It is submitted by learned counsel for the applicant that the applicant is innocent and he has falsely been implicated in the offence. Now investigation is complete and charge sheet has been filed and the conclusion of trial will take its own time, hence prayed for grant of bail.