PAPPU TANWAR Vs. STATE OF M.P

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is second bail application under Section 439 of the Criminal Procedure Code, 1973. The first bail application was dismissed as withdrawn vide order dated 6.1.2020 passed in M.Cr.C.No.49854/2019. The applicant is in jail since 17.7.2019 in connection with Crime No.231/2019 registered at P.S., Jeerapur, District Rajgarh, for offence punishable under Section 8 / 21 of NDPS Act.

(3.) As per prosecution story, the applicant was found in possession of 200 gms of smack unauthorizedly and illegally. Accordingly, the case has been registered.