SARVAR QURESHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicants have filed the first bail application under Sec. 439 of Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.01/2023 registered at Police-Station - Alot, District - Ratlam (MP) for the offence punishable under Sec. 8/20 of Narcotic Drugs and Psychotropic Substances Act, 1985 and the applicants are behind the bars since 1/1/2023.

(2.) It is alleged that from the joint possession of present applicants, 1.700 grams of Ganja from black color was seized.

(3.) Counsel for the applicants submits that the applicants are behind the bars since 1/1/2023 and the conclusion of trial would take considerably long time. He submits that the alleged seized contraband is less than the commercial quantity. The investigation has been completed and chargesheet has been filed in the matter. With these submissions, bail has been sought.