NITIN SAMAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on IA No.7209/2012, an application for urgent hearing.

(2.) SINCE the case diary is available, the application is allowed.

(3.) LEARNED counsel for the applicant submits that the applicant is a young youth of 25 years of age, who has no criminal past alleged against him. It is alleged that applicant had 12 gms smack with him. Though it is a quantity of medium group, but slightly higher than the small quantity. Applicant is in custody since 8.1.2012 and if he is not enlarged on bail, then his future will be spoiled in the company of harden criminals inside the jail. Under these circumstances, he prays for bail.