VINOD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail relating to Crime No.169/2023 registered at Police Station Azad Nagar, District Indore (M.P.) for the offence under Sec. 8/21 of the Narcotics Drugs and Psychotropic Substances Act, 1985. The applicant is in custody since 22/03/2023.

(2.) As per the prosecution story, on 22/03/2023 police got a discrete information from the informant regarding the contraband article. Act upon the said information, police party reached on the spot and intercepted the present applicant and recovered 30 gram Brown Sugar from his possession.

(3.) Learned counsel for the applicant submits that applicant is innocent and he has been falsely implicated in this matter. Applicant is in custody since 22/03/2023. Investigation is over and charge sheet has been filed. The seized quantity of contraband is below than the commercial quantity. Applicant is the permanent resident of Indore district and final conclusion of trial will take considerable long time. Hence, he prays that applicant be released on bail.