SHAMBHULAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the first bail application filed by applicant under Sec. 439 of Criminal Procedure Code, 1973 as he/she is implicated in connection with Crime No.375/2018 registered at Police Station Nahargarh, District Mandsaur, (MP) for offence punishable under Sec. 8/15, 29, of the NDPS Act. Applicant is in custody since 18/07/2023.

(3.) The allegation against the applicant is that he was also found involved in the aforesaid offence wherein there is recovery of 221.700 Kg. Poppy Straw has been seized from the joint possession of co-accused persons namely Ghanshyam and Shyamlal.