DEVILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the third 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 20.04.2017 in connection with crime No. 134/2017 registered at Police Station Pipliyamandi Disttt. Mandsaur for the offence punishable under Sections 8/15 and 29 of NDPS Act. His earlier bail applications were dismissed as withdrawn by orders dated 04.10.2019 and 30.01.2018 passed in M.Cr.C. No. 52315/2018 and M.Cr.C. No.24176/2017.

(3.) As per prosecution story, applicant while transporting onions was found to be in possession of 2 quintals of poppy straw which was kept beneath the onion sacks. Accordingly, the case has been registered against the applicant.