GOLU SEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the record.

(2.) As per prosecution story, 1.200 KG Ganja has recovered from possession of the applicant.

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in jail since 22/3/2024. Final conclusion of trial will take a sufficient long time. Under these circumstances, counsel prays for grant of bail to the applicant.