MANDIP Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second application under section 439 of the Cr.P.C in crime no.14/2019 under section 8 / 15 of the NDPS Act registered at police station GRP Shamgarh Naagda District Ujjain.

(2.) His first application was dismissed as withdrawn vide order dated 21.08.2019 passed in M.Cr.C No.33637/2019.

(3.) Ground for repetition of the prayer for bail is that after withdrawal of the application of the petitioner co-ordinate bench of this Court has granted bail to the co-accused Karan Singh from whose possession 34.500 kg poppy straw was recovered; while only 27 kg poppy straw was recovered from the petitioner. The case of the petitioner is identical to the case of co-accused Karan Singh, therefore, he be granted bail.