KUSHAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) Prosecution story in brief is that, on 11/11/2023 after receiving secret information police proceeded towards farm land of applicant/accused Kushal@Kushiyal. At the time of search applicant was not found at the farm land. During search it reveals that the applicant had cultivated cannabis plant in the farm land. Police recovered 77 cannabis plant from applicant's farm land and accordingly case has been registered against him.

(3.) Learned counsel for the applicant submits that applicant has not committed the offence and has falsely been implicated in the case. It is submitted that during search applicant was not present at the farm land. There is no evidence available on record that applicant is owner and possession holder of the farm land. Applicant has no criminal antecedents and he is in custody since 8/4/2024. Investigation is completed and charge sheet has been filed. Conclusion of the trial will take sufficient long time for its disposal. Under these circumstances, prayer is made for grant of bail to the applicant.