MANNU KHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary /challan papers.

(2.) This is the first application under Sec. 439 of Criminal Procedure Code, 1973, as the applicant is implicated in connection with Crime No.248/2022, registered at Police Station Badawada, District Ratlam for offence punishable under Sec. 8/15 and 29 of the NDPS Act.

(3.) As per the prosecution, on 24/8/2022, on receipt of a secret information police reached Jaora Ujjain two lane highway near Shiv Mandir and stopped a bolero pick-up vehicle bearing registration No. G.J. 04 AW 0091 and recovered 32 Kgs contraband poppy straw from the possession of co-accused Ali Khan and Dilip. On recording of their memorandum and that of co-accused Motilal under Sec. 27 of the Evidence Act to the effect that they had been supplied the contraband by the present applicant, he has been implicated and arrested for the present offence.