GAJENDRA DUBEY Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first application under section 439 of the Cr.P.C. for grant of bail.

(2.) The applicant has been arrested on 05.06.2019 by Police Station Dinara, District Shivpuri, in connection with Crime No.141/2019 registered in relation to the offence punishable under Section 8/20 of NDPS Act.

(3.) Prosecution story, in short, is that the applicant and other co-accused persons were found in illegal possession of 92 kg of ganja.