SWAPNIL WASNIK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant-Swapnil Wasnik, S/o Dilip Wasnik under Sec. 439 o f Cr.P.C for grant of regular bail in connection with Crime No.184/2023 registered at Police Station Kotwali Balaghat, District Balaghat for the offence under Ss. 8/20, 29 of NDPS Act. Applicant is in custody since 30/04/2023.

(2.) As per the prosecution case, on 30/4/2023, 2.400 kg (2 kilo 400 gms) contraband (Ganja) was seized from the possession of the present applicant and one another person. After investigation, charge sheet has been filed.

(3.) Learned counsel for the applicant submits that applicant has not committed any offence. He is innocent. He has been falsely implicated. Nothing has been seized from his possession. It is also submitted that in similar circumstances, Coordinate Bench of this Court has enlarged the applicant on bail vide order dtd. 28/7/2023 passed in M.Cr.C. No.10817/2023 and the case of the present applicant is at par to that case. Trial of the case will take considerable time. Therefore, it is prayed that on the ground of parity, present applicant may be released on bail.