ARJUN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is first bail application filed by the applicant under Sec. 438 of Cr.P.C. for grant of anticipatory bail. The applicant is apprehending his arrest in connection with Crime No.136/2023, registered at Police Station Narayangarh, District Mandsaur, for the offences punishable under Ss. 8/18, 25 and 29 of the N.D.P.S. Act.

(3.) As per the prosecution, on 13/4/2023 on receipt of a secret information, the Police party reached Jharda Bhudha road in front of Balaji Mandir at Khejdi Fanta and recovered total 31 Kgs. contraband afeem from the possession of co-accused Shyam Singh which was being transported by him in a Swift car bearing registration No.MP-44-CA-3998 without a valid license. Thereafter, his memorandum under Sec. 27 of the Evidence Act was recorded from which it transpired that he had procured the contraband from the present applicant on the basis of which, he has been implicated for the present offence.