SANDEEP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 438 of the Code of Criminal Procedure for grant of anticipatory bail relating to FIR/Crime No.101/2022 dated (not mentioned) registered at Police Station Crime Branch, Bhopal, District Bhopal (M.P) for the offence under Ss. 8/20 of NDPS Act.

(2.) Learned counsel for the applicant submits that applicant has been made accused only on the basis of memoramdum of co-accused, who have been arrested by the police and seizure made from them. He submits that even after taking name of the present applicant by co-accused persons, Investigating Officer has not collected any material showing any connection of the present applicant with those who have been arrested by the police. He submits that in absence of any such material and only on the basis of memorandum of co-accused, the present applicant cannot be made an accused. Under such circumstance, applicant be released on bail.

(3.) The counsel for the State has opposed the bail application and submitted that co-accused persons have been arrested by the police with a huge quantity of narcotic substance and they have informed that said narcotic substance was to be supplied to the present applicant and only on the basis this fact, the present applicant is made an accused on the basis of memorandum of co-accused and he cannot get benefit of anticipatory bail. The interrogation of present applicant is required and only after his arrest, it can be done, therefore, according to him, bail application deserves to be rejected. He further submits that present applicant has past criminal antecedent of two cases of Excise Act registered against him.