PUSHPABAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail relating to Crime No.371/2023 registered at Police Station Daloda, District Mandsaur (M.P.) for the offence under Sec. 8/20 of the Narcotics Drugs and Psychotropic Substances Act, 1985. The applicant is in custody since 18/08/2023.

(2.) As per the prosecution story, on 18/08/2023 police got a discrete information from the informant regarding the illegal crop of Gaanja plants. Act upon the said information, police party reached on the spot and recovered 682 green Gaanja plants and 280 dry Gaanj plants. Accordingly, a case has been registered against the applicant.

(3.) Learned counsel for the applicant submits that applicant is innocent and she has been falsely implicated in this matter. Applicant is in custody since 18/08/2023. Investigation is almost over. There is no legal evidence available on record to connect the applicant with the aforementioned offence. The seized quantity of contraband is below than the commercial quantity. Applicant is not having any criminal antecedent. Applicant is the permanent resident of Mandsaur district and final conclusion of trial will take considerable long time. Hence, he prays that applicant be released on bail.