KRISHNAKANT BHAMBHARKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 439 of Cr.P.C. for grant of regular bail relating to FIR No.02/2023 dated (not mentioned) registered at Police Station - Narcotics Cell, District Indore (M.P.) for the offence under Ss. 8/20 of the NDPS Act.

(2.) It is alleged that from the possession of the applicant, 4.500 kgs. of Ganja (Cannabis) has been recovered.

(3.) Counsel for the applicant submits that the investigation has been completed, charge-sheet has been filed and the alleged seized quantity of contraband is non-commercial quantity therefore, provisions of Sec. 37 of the NDPS Act would not attract.