RAJESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) Prosecution story, in brief is that on 9/10/2023, applicant was found in possession of 36 grams of Brown Sugar, without having any license or authority. The police had seized the aforesaid contraband from the possession of present applicant.

(3.) Learned counsel for the applicant submits that applicant/accused has not committed the offence and he has falsely been implicated in the case. The seized contraband does not come under commercial quantity. Applicant has no criminal past of likewise offence and he is in custody since 9/10/2023. After completion of investigation, charge-sheet has been filed. Trial will take sufficient long time for its disposal, therefore, it is prayed that present applicant/accused be released on bail.