PRAHLAD CHOUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the SEVENTH bail application filed by applicant under Sec. 439 of Criminal Procedure Code, 1973 as he is implicated in connection with Crime No.04/2019, registered at Police Station - Narcotic Cell, Indore (M.P.) for offence punishable under Sec. 8/15 of IPC, 1860. The applicant is in custody since 24/1/2019.

(2.) The first application was dismissed as withdrawn vide order dated 10. 02.2020 passed in M.Cr.C. No.52504/2019, second application was dismissed on merits vide order dtd. 7/1/2021 passed in M.Cr.C. No.45795/2020, third application was dismissed as withdrawn with liberty to revive the prayer after three weeks vide order dtd. 23/7/2021 passed in M.Cr.C. No.14791/2021, fourth application was dismissed on merits vide order dtd. 23/11/2021 passed in M.Cr.C. No. 46818/2021, fifth application was dismissed on merits vide order dtd. 24/3/2022 passed in M.Cr.C. No. 11877/2022, sixth application for temporary bail was allowed for a period of two months vide order dtd. 13/3/2023 passed in M.Cr.C. No. 7871/2023 and also an application under Sec. 482 of Cr.P.C. was also dismissed as not pressed vide order dtd. 15/12/2023 passed in M.Cr.C. No. 21643/2023 by Co-ordinate Bench of this Court.

(3.) As per prosecution story, 24/01/2019, Office of Narcotic Cell, Indore received secret information regarding illegal transportation of contraband. Acting upon the said information, office of Narcotic Cell intercepted Mahindra Tractor bearing registration no. MP-14-AD-0997 and recovered 1 Qt and 92 kg poppy-straw from the possession of present applicant. Accordingly, offence has been registered and applicant has been arrested.