KUNWAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) Prosecution story, in brief, is that on 1/10/2023, it was found that the applicant was cultivating Cannabis plants in his agricultural land without having any license or authority. The Police had seized 32 plants of Cannabis from farmland of the applicant. Accordingly, a crime was registered against him.

(3.) Learned counsel for the applicant/accused persons submits that the applicant has not committed the offence and has falsely been implicated in the case. It is submitted that first bail application of the applicant was dismissed as withdrawn vide order dtd. 16/2/2024 passed in M.Cr.C. No.55498/2023 with liberty to file a fresh application after completion of six months actual custody period. He is in custody since 1/10/2023.