BHUPENDRA RAGHUVANSHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S.439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Dehat District Vidisha (M.P.), in connection with Crime No.568/2019 registered in relation to the offence punishable u/S.8/20 of NDPS Act.

(2.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. He has not committed the offence in any manner. It is further submitted that only 6.650 k.g. Ganja has been seized from the possession of the present applicant.

(3.) The applicant is in custody since 15/8/2019. The investigation in the matter is over by filing of charge-sheet. As far as criminal history is concerned, there is two criminal cases of the year 2012 of M.P. Excise Act and another criminal case has been registered in the year 2018 for the offence punishable u/Ss.294 and 323 IPC. It is submitted by the counsel for the applicant that the applicant is ready and willing to abide by all the terms and conditions as may be imposed by this Court, therefore, he prayed for grant of bail.