RAMKHELAWAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of regular bail relating to FIR No.128/2023 dtd. 15/4/2023 registered at Police Station-Khairaha, District-Shahdol (M.P.) for commission of offence punishable under Sec. 8,20-A of the NDPS Act. Applicant is in detention since 15/4/2023.

(2.) As per the prosecution story, on 15/4/2023 from the backyard of the applicant's house, six plaints of cannabis (ganja) having total weight 152 grams were seized. After investigation charge sheet has been filed.

(3.) Learned counsel for the applicant has submitted that applicant is in jail since 15/4/2023. He has not committed any offence. He is innocent. He has been falsely implicated. He had no knowledge about growing of six plaints of cannabis in the backyard of his house. Plants were newly grown and he was not able to identify such plaints. Even otherwise plants were seized from the open place. The trial of the case will take considerable time. Applicant has no criminal background. Therefore, it is prayed that the applicant may be released on bail pending the trial.