BHERULAL DHANGAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) Prosecution story, in brief is that on 23/11/2023, co-accused Sunil was found having and transporting 99.446 kgs. of Poppy Straw in a Swift Dzire C ar bearing registration No.DL2C-AU-7051, without having any license or authority. The police had seized the aforesaid contraband and vehicle from the possession of co-accused Sunil. During investigation, it was found that present applicant and co-accused Nanalal had supplied the aforesaid contraband to the co-accused Sunil.

(3.) Learned counsel for the applicant/accused person 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 Sunil. No contraband was seized from the possession of present applicant. There is no legal evidence available against him. Applicant has no criminal past and he is in custody since 14/12/2023. Co-accused Nanalal has already been granted bail by this Court vide order dtd. 9/1/2024 passed in MCRC No.57320/2023 and case of present applicant is similar to that of co-accused Nanalal. After completion of investigation, charge-sheet has been filed. Trial will take considerable long time for its disposal, therefore, it is prayed that the applicant be released on bail.