MANNA DAYMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Th is is first application filed under Sec. 438 Cr.P.C seeking anticipatory bail, as the applicant/accused is apprehending his arrest in connection with FIR/Crime No.672/2021 dated (not mentioned) registered at Police Station - Neemuch Kant, District - Neemuch (M.P.) for the offence punishable under Ss. 8/21(B) and 8/29 of NDPS Act.

(2.) Prosecution story, in brief is that on 13/12/2021, the co-accused Farid @ Lalu was transporting of 6 grams of Smack without having any license or authority. The Police had seized the aforesaid contraband from the possession of the co-accused Farid @ Lalu. During investigation, it was found that the present applicant had supplied the contraband to the co-accused Farid @ Lalu.

(3.) Learned counsel for the applicant submits that the applicant has not committed the offence and he has falsely been implicated in the case only on the basis of memorandum statement given by co-accused Farid @ Lalu. There is no legal evidence available against him, therefore, alleged offence has made out against the applicant. He is a reputed person, if Police arrests him, his reputation will be tarnished therefore, prayer is made for grant of anticipatory bail to the applicant.