ANIL KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) BOTH parties heard. Case diary perused.

(2.) THIS is first application filed under Section 439 read with Section 167 (2) of Cr. P. C. for grant of bail in connection with Crime No. 84/06 registered under Section 8 read with Section 15 of NDPS Act at Police Station, Sitamou, Mandsaur.

(3.) IT is alleged that both the applicants were having in their possession 25 Kgms. of poppy husk each without any valid authority or license on 25-3-06. They were apprehended by the police on that date and the alleged contraband was seized from their possession. Later on, charge-sheet was filed against them in the concerning Court.