AMAN RAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant apprehends arrest in connection with Crime No.141/2019 registered at Police Station Dinara, District Shivpuri for the offence punishable under section 8/20 of NDPS Act.

(2.) Allegation against the applicant in short are that the co-accused Devendra Rai was going in a vehicle loaded with 92 Kilogram of Ganja worth Rs. 9,20,000/- which has been recovered by the prosecution from the possession of the co-accused Devendra Rai. The alleged vehicle is stated to be owned by the applicant. On the basis of aforesaid, applicant has been implicated in the present case.

(3.) The applicant is a youth of 27 years of age and has been falsely implicated in the present case. It is submitted by the counsel for applicant that the applicant has been implicated in the present case on the basis of memorandum under section 27 of Evidence Act which has no evidentiary value. The applicant has no criminal antecedents. Applicant is permanent resident of the Dist. Datia and there are no chances of his absconding or tampering with the prosecution evidence. He shall abide by the terms and conditions as may be imposed by this Court.