KALUSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No. 605/2022 registered at Police Station - Dharampuri, Dist. Dhar (M.P.) under Ss. 8/20 of NDPS Act.

(2.) The earlier bail application was dismissed as withdrawn.

(3.) Counsel for the applicant submits that the charge-sheet has been filed and as per the prosecution case, 1 Kg. 700 Grams Ganja has been recovered. It is submitted that the aforesaid quantity is less than the commercial quantity, the applicant is in jail since 16/12/2022 and the charge-sheet has been filed. Counsel for the State opposes the prayer for grant of bail, however, fairly submits that there is no criminal record of the applicant.