LOKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of bail during trial relating to Crime No.1063/2023, registered at Police Station-Banganga, District-Indore, for the offence under Ss. 8/21 of NDPS Act. The applicant is in custody since 17/3/2021.

(2.) As per the prosecution story, on source information, the Police allegedly recovered 22 Grams of Brown Sugar from the joint possession of the applicant and co-accused persons.

(3.) It is contended by the learned counsel for the applicant that the applicant is an innocent person and he has falsely been implicated in this case. The applicant0 is in custody since 17/3/2021 and the conclusion of trial will take considerable long time. Hence, the applicant may be enlarged on bail.