ELKARSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the first bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.31/2020 registered at Police Station Suvasara District Mandsaur for offence punishable under Sec. 8/15 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The applicant is in custody since 6/10/2023.

(3.) Allegation against the applicant is that he was also involved in the aforesaid case wherein 553 Kg of poppy straw has been seized from the possession of co-accused Chainsingh, and on the memo prepared under Sec. 27 of the Evidence Act has stated that contraband was to be delivered to the present applicant- ElkarSingh.