JITENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the applicant's FIRST application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is arrested in connection with Crime No.129/2023 registered at Police Station- Kotwali, District- Mandsaur (MP) for offence punishable under Ss. 8/18, 29 of Narcotic, Drugs and Psychotropic Substances Act,1985. The applicant is in custody since 5/3/2023.

(3.) The allegation against the applicant is that he was also involved in the aforesaid offence wherein 2.7 kg. of opium has been seized from the co- accused Ramchandra, who in his memo under Sec. 27 of the Evidence Act has stated that the present applicant was also involved in the said offence.