WASIM KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary. This is first bail application filed under Sec. 438 of Cr.P.C. for grant of anticipatory bail to the applicant in connection with FIR/Crime No.167/2024 Date:-(Not mentioned) registered at P.S. - Taal District -Ratlam (M.P.) for commission of offence punishable under Ss. 8/21 and 29 of the N.D.P.S. Act.

(2.) Prosecution story in short is that, on 5/4/2024 co-accused Amjad Khan was found in possession of 30 grams of smack without having any license or authority. The Police had seized the aforesaid contraband from possession of the co-accused Amjad Khan. During investigation, it was found that present applicant had supplied the aforesaid contraband to co-accused Amjad and was to be supplied to co-accused Aziza Bee and Vijay.

(3.) Learned counsel for the applicant submit that she has not committed the offence and has falsely been implicated in the case only on the basis of memorandum statement given by co-accused Amjad Khan. It is also submitted that no contraband was seized from the possession of the present applicant. There is no legal evidence available against the applicant in the case to connect the applicant in the offence. He has no criminal past. It is submitted that applicant is a reputed person and police is trying to arrest her, if she is arrested then her reputation will be tarnished therefore, it is prayed that applicant be granted anticipatory bail.