BHAGIRATH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) First bail applications of the applicants were dismissed as withdrawn vide order dtd. 27/5/2024 passed in M.Cr.C. No.20173/2024 and M.Cr.C. No.20843/2024 with liberty to file fresh application after filing of charge sheet before the trial court.

(3.) Prosecution story in brief is that, on 12/4/2024 applicants Bhagirath and Prabhulal were travelling in motor cycle bearing registration No.MP-39-MS-2941. Police stopped the applicants and during search it was found that applicants Bhagirath and Prabhulal had 19 grams and 17 grams of smack respectively without having any licence or authority. Police had seized the aforesaid contraband and motorcycle from the possession of the applicants and accordingly crime has been registered against them.