RAJESH AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken-up through video conferencing.

(2.) The accused/applicant has moved this bail application under Sec. 439 of the Code of Criminal Procedure, 1973 for releasing him on regular bail during trial in connection with Crime No.226/2019, registered at Police Station Maudhapara, Raipur, for the offence punishable under Sec. 21(b), 29 and 32 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) This is the third bail application filed on behalf of the applicant for grant of interim/temporary bail. Previous two bail applications were dismissed on merits.