PUSHKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) This is the first bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.146/2021 registered at Police Station Jawad, District Neemuch (MP) for offence punishable under Sec. 8/15, 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The applicant is in custody since 15/12/2025.

(3.) Allegation against the applicant is that he was also involved in the aforesaid case wherein 9 quintal 86 kg poppy straw has been seized from the possession of co-accused Vagaram, who has already been granted bail by this Court in M.Cr.C. No.19190/2024 vide order dtd. 10/05/2024 on the ground of delay in trial.