SHYAM MEENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application under Section 439 of Cr.P.C for grant of bail, who has been arrested and is in custody since 11-07-2019, in connection with Crime No.225/2019, registered at Police Station Kumbhraj District Guna for the offence punishable under Section 8/21 of NDPS Act.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 11-07-2019. Charge-sheet has already been filed.

(3.) Only allegation against the applicant is recovery of 15 gms smack from him whereas permissible limit for personal use is 5gms. He learnt the lesson hard way and would mend his way and become a better citizen and he would not indulge in same nature of offence in future. He would abide by the conditions as imposed by this Court.