PAPPU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary/documents.

(2.) This is the applicant's first bail (regular bail) application filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Sec. 439 of Cr.P.C. as he is implicated in connection with Crime No.636/2025 registered at Police Station Dhamnod, District- Dhar (MP) for offence punishable under Sec. 8/20 of the NDPS Act. The applicant is in custody since 13/12/2025. However, on the ground of applicant's grandfather's death, temporary bail is being sought.

(3.) Allegation against the applicant is that he was found in possession of 10 Kg 400 grams of Cannabis (Ganja), the commercial quantity of which is 20 Kg.