DEEPAK KUMAR JAISWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third bail application filed by applicant under Sec. 439 of Code of Criminal Procedure for grant of regular bail relating to FIR No. 184/2023, registered at Police Station-Samaan, District Rewa (M.P.) for the offence punishable under Ss. 8, 21, 22 of NDPS Act and Sec. 5/13 of Drug Control Act.

(2.) Learned counsel appearing for the applicant submitted that applicant is a young boy aged about 19 years. One of independent seizure witness has been examined and he is hostile. Other independent witness namely Sanjay Tiwari has died. Applicant is in jail since 2/5/2023. In these circumstances, applicant may be released on bail.

(3.) Learned Government Advocate appearing for the State opposed the application for grant of bail. It is submitted that 28 bottles of cough syrup has been seized from the applicant. Quantity of narcotic substance seized from applicant is commercial in nature. In these circumstances, applicant may not be released on bail.