ANIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This first application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant, who is implicated in connection with Crime No.05/2020 registered at Police Station Palasia, District Indore (MP) for offence punishable under Section 8 read with Sections 20 and 29 of the Narcotic Drugs & Psychotropic Substances Act , 1985.

(3.) The applicant is in custody since 07.02.2020.