CHHOGALAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the first bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.323/2020 registered at Police Station Taal, District Ratlam (MP) for offence punishable under Ss. 8/22, 29 of NDPS Act. The applicant is in custody since 15/9/2020.

(3.) Learned counsel for the applicant submits that in the present case although charge sheet has already been filed on 13/6/2022, wherein it is alleged that that applicant was found in possession of 1 kg MDM but FSL report has not been filed till date.