SUJAL KALE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) Prosecution story, in brief is that the intervening night of 21/22/10.2023, applicant was found in possession of 150 grams of Charas, without having any license or authority. The police had seized the aforesaid contraband from the possession of the applicant. The matter was reported against the applicant.

(3.) Learned counsel for the applicant/accused person submits that the applicant has not committed the offence and he has falsely been implicated in the case. Applicant has no criminal past and is in custody since 21/10/2023. The seized contraband does not come under commercial quantity. After completion of investigation, charge-sheet has been filed. Trial will take considerable long time for its disposal, therefore, it is prayed that the applicant be released on bail.