SAGAR SINGH MEENA Vs. STATE OF M.P.

JUDGEMENT

(1.) Applicant has filed this first bail application filed under Section 439 of the Cr.P.C. Applicant is in custody since 29/8/2019 in relation to Crime No. 327/19 registered at Police Station Chachoda, District Guna in reference to offences punishable under Section 8/21 of NDPS act.

(2.) As per the pleadings, applicant has been falsely implicated in the matter. He was allegedly carrying 20 grams smack but he has not committed such offence. No custodial interrogation is required. No compliance under Section 50 of NDPS Act has been done by the prosecution. No criminal antecedents exist against the applicant. Confinement since 29/8/2019 amounts to pretrial detention. Applicant is ready to abide by the terms and conditions as may be imposed by this Court.

(3.) Representative of State opposed the application and prayed for its rejection.