AYUB KHAN 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.662/2022 registered at Police Station City Kotwali, District Mandsaur(MP) for offence punishable under Sec. 8/18, 22, and 29 of the NDPS Act.

(3.) The allegation against the applicant is that he was involved in the aforesaid case wherein on 4/11/2022, 130 grams of MD Powder and 600 grams of opium were recovered from the joint possession of co-accused persons, viz., Mansab Ali Ajameri and Noorjanha. It is alleged that in the disclosure memo of the co-accused persons, they have disclosed that the aforesaid contraband was obtained by them from the present applicant.