PRAHLAD SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is the first application filed by the applicant under Sec. 439 of the Code of Criminal Procedure for grant of bail relating to Crime No. 913/2022 registered at Police Station - Kotwali, District Guna for the offence punishable under Sec. 8/20 of the N.D.P.S. Act. The applicant is in jail since 11/3/2023.

(3.) As per prosecution story, on a secrete information received from an informant the concerned Police Station intercepted a truck bearing No.RJ-09- GC7772 and seized 750 Kg of Ganja from the truck. The truck was being driven by co-accused Badrinath. As per prosecution story, co-accused Badrinath informed the police that it was the present applicant who asked him to bring Ganja.