FATEEMA BEE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall govern the disposal of these bail applications as they are arisen out of same Crime of the same police station, hence, they are heard analogously and are being decided by this common order.

(2.) These are first bail applications filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of bail on behalf of applicant - Fateema Bee has been arrested in relation to F.I.R./Crime No.423/2023 dated (not mentioned), registered at Police Station Neemuch Kant District-Neemuch (M.P.) for the offence under Ss. 8/21, 29 of Narcotic Drugs and Psychotropic Substances Act, 1885. applicant -Sarik @ Sharif has been arrested in relation to F.I.R./Crime No.423/2023 dated (not mentioned), registered at Police Station Neemuch Kant District-Neemuch (M.P.) for the offence under Ss. 8/21, of Narcotic Drugs and Psychotropic Substances Act, 1885 and applicant - Mohammad Rafik has been arrested in relation to F.I.R./Crime No.423/2023 dated (not mentioned), registered at Police Station Neemuch Kant, District-Neemuch (M.P.) for the offence under Ss. 8/21, 29 of Narcotic Drugs and Psychotropic Substances Act, 1885 and Sec. 25, 27 of Arms Act, 1959. Applicants are in custody since 10/8/2023.

(3.) Allegation against the applicants is that they are involved in the aforesaid offence wherein 120 grams of smack was recovered from one Raja. On the basis of his memorandum the applicants were arrested in the present crime.