SHRIHARI LEEMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) The applicant was arrested on 01/06/2022 in connection with Crime No.280/2022 by Police Station- Jhansi Road, District- Gwalior (M.P.) for the offence punishable under Ss. 8/20 of NDPS Act.

(3.) In brief case of the prosecution is that ASI- Rajkumar Sharma of Police Station- Jhansi Road received an information on 01/06/2022 and on that information police personnel reached the spot and found two persons i.e. one lady and one male, having three bags each, sitting at bus stand near video coach bus. Thereafter, they were searched and seized 16 Kg. 300 gms. Contraband article "Ganja" from the possession of the applicant and 11 kg. 500 gms. contraband article "Ganja" from the possession of the co-accused- Panchmi Kadarka. Thereafter, they were apprehended and 50-50 gms. samples were drawn and sent for chemical examination of which report is awaited. After doing proceedings on the spot, both the accused persons were brought at the Police Station- Jhansi Road, Gwalior. On the basis of aforesaid, crime has been registered against the accused persons. Afterwards, investigation was conducted by another investigator and charge sheet was filed.