DALPAT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the second repeat bail application under Section 439 of the Criminal Procedure Code, 1973. The first application is dismissed as withdrawn on 04.10.2019 in MCRC No.38135/2019. The applicant is in jail since 11.10.2017 in connection with Crime No.38135/2019 registered at P.S., Narayangarh, District Mandsaur, for offence punishable under Section 8/15, 29 of NDPS Act.

(3.) As per prosecution story, the applicant was found in possession of 190 Kg. Poppy Straw (50 k.g. Commercial quantity) unauthorizedly and illegally. Accordingly, the case has been registered against the applicant.