SAMEER 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.197/2024 Date:-(not mentioned) registered at P.S.- Kanadiya District-Indore (M.P.) for commission of offence punishable under Ss. 8/22, 29 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Prosecution story in short is that, on 30/4/2024 co-accused persons Sahil and Junaid were found in possession of 5 grams of contraband M? Drug without valid license and authority. Police had seized the aforesaid contraband from the possession of co-accused persons and accordingly crime was registered against them During investigation, it was revealed that present applicant Sameer @ Gulfam had supplied the aforesaid contraband to the co-accused persons Sahil and Junaid.

(3.) Learned counsel for the applicant submit that the applicant has not committed the offence and has falsely been implicated in the case only on the basis of memorandum statement given by co-accused Sahil and Junaid under Sec. 27 of Evidence Act. No contraband was seized from the possession of the present applicant. There is no legal evidence available against the applicant. It is submitted that applicant is a reputed person and police is trying to arrest him if he is arrested then his reputation will be tarnished therefore, it is prayed that applicant be granted anticipatory bail.