AKASH SINGH PARMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application moved under Sec. 439 of the Cr.P.C. for grant of bail by the applicant - Akash Singh Parmar in connection with Crime No. 29/2023 dtd. 19/2/2023 registered at Police Station - Mohna, District- Gwalior for the offence punishable under Sec. 8/20 of NDPS Act.

(2.) The applicant is in judicial custody since 19/2/2023 in the aforementioned case. He was arrested and from his possession three kilograms of Ganja was seized, which is slight above the small quantity but much below the commercial quantity.

(3.) Learned counsel for the State while opposing the application for grant of bail submitted that investigation is still going on and besides the present case, there is one other case registered against the applicant under the provisions of Excise Act and the Indian Trademark Act. He stated that there is no other case registered against the applicant under the provisions of NDPS Act but for the present case.