BANSILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary. This is first application filed under Sec. 439 of Cr.P.C. seeking bail by the applicant/accused, relating to FIR/Crime No.143/2024 dated (not mentioned) registered at Police Station Jawad, District Neemuch (M.P.) for commission of offence punishable under Ss. 8/15 and 29 of the NDPS Act.

(2.) Prosecution story, in brief is that on 31/3/2024, co-accused persons namely, Khojaram and Pappuram were found having and transporting 60 kgs. Of Poppy Straw in a car bearing registration No.MH12-QF-4890, without having any license or authority. The police had seized the aforesaid contraband and vehicle from the joint possession of co-accused persons. During investigation, it was found that present applicant had supplied the aforesaid contraband to co-accused persons.

(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 Khojaram. 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 1/4/2024. 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.