BHARAT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant for grant of regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 relating to FIR No. 651/2023 registered at P.S-Alot, District- Ratlam (M.P.) for the offence under Sec. 8 /15 of NDPS Act.

(2.) As per prosecution story, on 21/09/2023, the police got discreet information regarding illegal transportation of contraband. Acting upon the said information, the police intercepted motorcycle bearing registration no. MP-13=DX-0170 and during search, 20 kg poppy-straw from the possession present applicant and the co-accused Gopal Singh , who sat on the said motorcycle. Accordingly, the aforementioned offence was registered and both of them were arrested.

(3.) Learned counsel for the applicant contended that applicant is innocent and has been falsely implicated in this offence. Applicant is in custody since 21/09/2023. The seized quantity of the contraband is below than the commercial quantity. Investigation is almost over. He is permanent resident of District-Ratlam. There is no apprehension of his fleeing away from the court of justice. Final conclusion of trial shall take sufficient long time. Hence, he prays that the applicant be released on bail.