GANPATRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the EIGHTH (repeat) application under Sec. 439 of Code of Criminal Procedure, 1973 for grant of bail filed by the applicant- Ganpatram who is in custody since 25/3/2019 in connection with Crime No.74/2019 registered at Police Station Ratangarh, District Neemuch for the offence punishable under Sec. 8/15, 25 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985. Earlier bail applications were argued at length but thereafter the Court was not inclined to grant bail hence,they were withdrawn.

(2.) So far as merit of the case is concerned, 2.5 quintal poppy straw was found in the Scorpio bearing registration No.DL-2-FTH-0025 driven by this applicant and was in possession of this applicant. There is a bar of Sec. 37 of NDPS Act. Out of 25 witnesses, 11 have been examined. There is a substantial progress in the trial.

(3.) In view of the bar under Sec. 37 of NDPS Act appellant has not came up with any ground to get bail. Hence, no case for grant of bail is made out. Accordingly, present petition is dismissed.