MOHIT YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Sec. 439 of the Code of Criminal Procedure for grant of regular bail relating to Crime No.310/2023 registered at Police Station- Sendari, District - Niwadi (M.P.) for the offence punishable under Sec. 8/20 of NDPS Act. Applicant is in detention since 30/8/2023.

(2.) The case of prosecution in short, is that on 30/8/2023 the Police Station Sandari received an information from his informer regarding selling of illegal contraband. On receiving information surprised search was conducted and 1.300 k.g. Ganja has been seized from the possession of applicant.

(3.) Learned counsel for the applicant submits that applicant has been falsely implicated in the present case. The quantity of Ganja seized from the applicant is of minimum quantity. Charge sheet has been filed. The applicant is i n judicial custody since 30/8/2023 and conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.