DINESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Perused the case diary.

(3.) This is the first bail application filed by the applicants under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No.496/2019 registered at Police Station-Lalbagh, District-Burhanpur (M.P.) for the offences punishable under sections 8 / 20 of the Narcotic Drugs and Psychotropic Substances Act , 1985.