JITENDRA HIRVAY Vs. STATE OF MP

JUDGEMENT

(1.) Heard.

(2.) This first application under section 439 of Cr.P.C., 1973 for grant of bail has been filed by the applicant - Jitendra Hirvay S/o Radheshyam Hirvay, who is implicated in Crime No.269/2018 registered at Police Station Chandan Nagar, Indore for the offence punishable under Section 8/22 of the NDPS Act and is in custody since 04.04.2018.

(3.) As per prosecution story on 04.04.2018, police received a secret information from the informant that on Dhar road in front of Sirpur Lake near public toilet, one person is standing with Alprazolam tablets. Thereafter, they prepared necessary panchnama and reached on the spot and called two independent witnesses. Later on, as per the information, they saw one person and they stopped him and intimated the information received from the informant and searched the accused persons. Thereafter, police found 10,800 tablets from the possession of the present applicant. Following the procedure, the police seized the contraband.