SHADABA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the first bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.22/2021 registered at Police Station Narcotics Cell, District Indore for offence punishable under Sec. 8/15 and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The applicant is in custody since 17/1/2024.

(3.) Allegation against the applicant is that he was also involved in the aforesaid case wherein 45Kg of poppy straw has been seized from the possession of co-accused Shahrukh, and on the memo prepared under Sec. 27 of the Evidence Act, the present applicant has been implicated in the present case.