ANNES Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The petitioner has filed this second repeat application u/S.439 Cr.P.C . for grant of bail after rejection of earlier one with liberty to come again after examination of seizure witnesses by order dated 30.12.2019 in Mcrc No.54196/2019.

(3.) The petitioner has been arrested on 03.09.2019 by Police Station- Sarai Chola, District, Morena (M.P.), in connection with Crime No.108/19 registered in relation to the offence punishable u/S.8/21 of the NDPS Act .