RAKESH KUMAR TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant under Sec. 483 of BNSS/ 439 of the Code of Criminal Procedure for grant of regular bail relating to Crime No.533/2025 registered at Police Station - Kotma, District Anuppur (M.P.) for the offence punishable under Ss. 8/20(B) of NDPS Act. The applicant has been arrested on 17/12/2025.

(2.) As per the prosecution story, from the possession of the applicant, 2 kg 70 gram Ganja has been seized. On this basis, offence has been registered against the present applicant under the aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. It is further submitted that seized contraband does not come under the commercial quantity. He is in custody since 17/12/2025. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.