DAKHABAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This second/repeat application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant, who is implicated in connection with Crime No.68/2019 registered at Police Station Bhojpur, District Rajgarh (MP) for offence punishable under Section 8 read with Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (herein after referred to as the Act).

(2.) The applicant is in custody since 27.03.2019.

(3.) As per prosecution story, on the basis of secret information, total contraband article of 250 grams of smack was seized from three accused persons namely Dakhabai w/o Mangilal Gayari Gurjar, Gopal @ Ram Gopal s/o Mangilal Gayari Gurjar and Ram Pratap s/o Ghisalal Gayari Gurjar; and 50 grams of smack - heroin (diamorphine) was recovered from the possession of present applicant. Hence, the present case has been registered against him/her.