JAGDISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has filed this first bail application under Sec. 439 of the Code of Criminal Procedure, 1973 on behalf of the applicant for grant of regular bail relating to Crime No.147/2024 registered at P.S. Industrial Area Jaora, District-Ratlam (M.P.) for commission of offence punishable under Sec. 8/21 ,29 of NDPS Act. He is in jail since 10/3/2024.

(2.) As per the prosecution story, on 10/3/2024 police got discreet information regarding illegal transportation of the contraband on motorcycle. Acting upon the said information, police party reached on the spot and intercepted motorcyle bearing registration no.MP-14-MY-5257 which was driving by the present applicant Jagdish and during search 21 gram brown sugar from the possession of present applicant. Accordingly, a case has been registered.

(3.) Learned counsel for the applicant contended that applicant is innocent and he has been falsely implicated in this matter. He is in custody since 10/3/2024. Seized quantity of contraband is below than the commercial quantity therefore, there is no specific bar under Sec. 37 of the NDPS Act. Investigation is almost over, charge-sheet has been filed and final conclusion of trial will take considerable long time. Hence, he prays that applicant be released on bail.