RAMESH MEENA Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) The petitioner has filed this third repeat application u/S.439 Cr.P.C. for grant of bail after rejection of earlier ones on merits and by granting liberty to come again after examination of main PWs vide order dated 30.01.2020 in Mcrc.4225.2020.

(3.) The petitioner has been arrested on 25.07.2019 by Police Station Ochhapura Nayagaon, District Sheopur (M.P.) in connection with Crime No.26/2019 registered in relation to the offence punishable u/S 8/15 of the NDPS Act .