LALIT PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Perused the case diary.

(2.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested on 26/6/2023 in connection with Crime No.108/2023 registered at Police Station Chinore, District Gwalior (M.P.) for commission of offence punishable under Sec. 8/20 of NDPS Act.

(3.) Prosecution case, in brief, is that on 26/6/2023 the applicant was found having two Kgs. of cannabis (Ganja) for the purposes of sale without having any license.