Madhya Pradesh High Court
Akash Vanshkar vs The State Of Madhya Pradesh on 10 November, 2017
M.Cr.C. No. 13885/2017
10.11.2017
Shri Ahadulla Usmani, counsel for applicant.
Shri Vivek Mishra, Govt. Advocate for the
respondent/State.
This is a repeat application under Section 439 of the Code of Criminal Procedure for grant of bail to the applicant.
Applicant has been arrested in connection with Crime No. 181/2015 registered at Police Station Khamaria District Jabalpur for the offence punishable under Section 8/18 of the NDPS Act.
On the date of incident from the possession of the applicant 203.5 gms. of smack was seized. After investigation the police has filed the challan and the trial is in progress.
Since the trial is in progress, I do not find fit it to be a fit case to release the applicant on bail, therefore, the repeat application is hereby rejected.
However, the trial Court is directed to expedite the disposal of the trial.
(S.K.Seth) Judge DUBEY/ Digitally signed by ARVIND KUMAR DUBEY Date: 2017.11.13 10:48:10 +05'30'