JITENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Case diary is available with the Panel Lawyer.

(3.) This is first application filed under Section 439 of Cr.P. C. for grant of bail to the applicant, as he has been arrested in connection with crime No.468/2020, registered at P. S. Belbagh, Jabalpur for commission of offence punishable under Sections 8/20 and 29 of NDPS Act.