SHANKARLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) As per the prosecution story, on source information, the Police allegedly recovered 38 Kg of Poppy-straw from the possession of the applicant

(3.) Learned counsel for the applicant submits that the applicant is innocent and he has falsely been implicated in this case. The applicant is having no criminal record. He submitted that the alleged contraband said to have been seized by the present applicant is less than commercial quantity. He further submitted that in similarly situated co-accused Raisingh has been granted bail by this Court vide order dtd. 4/10/2023, passed in M.Cr.C. No.41645/2023. The applicant is in jail since 28/8/2023. Under these circumstances, he prays for grant of bail to the applicant.