KARULAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is first application under Section 439 of Cr.P.C. for grant of bail. Applicant - Karulal S/o Tulsiram is implicated in Crime No.198/2020 registered at Police Station - Afjalpur, District Mandsaur for the offence punishable under Section 8/18 of the NDPS Act and he is in custode since 03.08.2020.

(3.) As per prosecution story, one kilogram of Opium was seized from the possession of the applicant.