JAKIR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary/challan papers.

(2.) This is the applicant's first bail application filed under Sec. 483 of B.N.S.S., 2023/439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.825/2025 registered at Police Station Khategaon, District- Dewas (MP) for offence punishable under Ss. 8/20 of the NDPS Act. The applicant is in custody since 6/10/2025.

(3.) Allegation against the applicant is that he was found in possession of 1 kg 350 grams cannabis (ganja), the commercial quantity of which is 20 kg.