Vishnu Pratap Singh Chauhan, J. - (1.)Heard on this first post arrest application filed by the applicant under Section 439 of the Code of Criminal Procedure for grant of bail.
(2.)The applicant is in jail since 11/08/2020 in connection with Crime No.362/2020, registered at Police Station-Gwarighat, District- Jabalpur for the offence punishable under Section 8/20 of NDPS Act.
(3.)The case of the prosecution against the applicant, in short, is that the applicant was apprehended with approximately 1 kilo 700 grams of Cannabis without having any licence or authority.