RAJESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the case-diary.

(2.) As per prosecution story, 02 redsandbao and 03 Indian flipsail trutles were recovered from possession of the applicant and co-accused persons.

(3.) Learned counsel for the applicant submits that the present applicant is an innocent person and has falsely been implicated in the present case. He is in custody since 14/2/2024, the offence is triable by JMFC, the applicant is having no criminal record. Therefore, the application filed by the applicant may be allowed and he may be enlarged on bail.