SHRAVAN KUMAR PATHAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicants under Sec. 439 of the Cr.P.C. for grant of regular bail relating to F.I.R. No.44 o f 2023 dtd. 14/4/2023 registered at Police Station Sagra, District Rewa for the offence punishable under Ss. 8,21, 22 of the NDPS Act and Ss. 5/13 of the Drugs Control Act. The applicants are in custody since 14/4/2023.

(2.) As per the prosecution case, 40 bottles of 100 ml per each Codeine Phospate Corex Syrup has been seized from the joint possession of the applicants.

(3.) It is submitted that the applicants have falsely been implicated in the crime. They have not committed any offence in any manner. Charge sheet in the matter has been filed. There is no direct evidence against the applicants. The applicant is in custody since 14/4/2023. There is no further requirement of custodial interrogation of the applicants. They are ready to abide by all the terms and conditions that may be imposed by this Court while considering his application for grant of bail. On these grounds, he has prayed for grant of bail to the applicants.