AJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant under Sec. 439 o f Cr.P.C., in connection with FIR/Crime No.503/2023 registered at Police Station Kotwali, District Jhabua (MP) for offence punishable under Ss. 8/21, 29 of NDPS Act.

(2.) As per prosecution case, on 25/4/2023 on the basis of secret information Police proceed towards the spot and Police had recovered 11.25 gms.of smack from possession of the present applicant Ajay and 13.60 gms.smack from co-accused Shahbaz.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has not committed the offence and he has been falsely implicated in the case. After completion of investigation, charge-sheet has been filed. He has no criminal past like this offence. The applicant is in custody since 25/4/2023. The trial will take sufficient long time for its disposal, on this ground prayer is made to enlarged the applicant on bail.