MANGAL SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These are the first application filed by the applicants under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail relating to Crime No.483/2023 registered at Police Station Shamgarh, District Mandsaur (M.P.) for the offence under Ss. 8/18 of the Narcotics Drugs and Psychotropic Substances Act, 1985. The applicants are in custody since 08/10/2023.

(2.) As per the prosecution story, on 08/10/2023 police got a discrete information from the informant regarding the illegal transportation of the contraband. Act upon the said information, police party reached on the spot and intercepted the present applicants on a motorcycle having no registration number and recovered 01.500 Kilogram opium from their joint possession, without having any valid licence. Accordingly, a case has been registered against the applicants.

(3.) Learned counsel for the applicants submit that applicants are innocent and they have been falsely implicated in this matter. Applicants are in custody since 08/10/2023. Investigation is almost over. The seized quantity of contraband is below than the commercial quantity. Applicants are not having any criminal antecedent. Applicants are the permanent resident of Mandsaur district and final conclusion of trial will take considerable long time. Hence, pray that applicants be released on bail.