AJAY PARASHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second application u/S.439 Cr.P.C filed by the applicant for grant of bail. First bail application filed by the applicant was dismissed as withdrawn by this court by order dtd. 10/5/2023 passed in M.Cr.C. No. 18877/2023.

(2.) The applicant was arrested on 15/3/2023 in connection with Crime No.82/2023 by Police Station- City Kotwali, District- Bhind (M.P.) for the offence punishable under Ss. 8/20 of NDPS Act.

(3.) In brief case of the prosecution is that, on 15/3/2023 Police Kotwali District Bhind seized 1 kg 700 gm cannabis from the possession of present applicant for which he could not justify the possession. Aforesaid contraband was seized. Offence was registered. Applicant was arrested. After investigation, charge-sheet in the matter has been filed.