PAPPU @ RAFIQ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the second repeat application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 04.10.2019 in connection with crime No. 474/2019 registered at Police Station Kasrawad, District Khargone for the offence punishable under sections 8/20 of NDPS Act. His first bail application was dismissed as withdrawn by order dated 27.01.2020 passed in M.Cr.C. No.92/2020.

(3.) As per prosecution story, the applicant was found to be in possession of 1 kg 943 grams of ganja without any licence. Accordingly, the case has been registered against the applicant.