VIKASH CHOUDHRY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available with Panel Lawyer.

(2.) Heard.

(3.) This is repeat-third application filed under Section 439 of Cr. P. C. for grant of bail to the applicant, as he has been arrested in connection with crime No.210/2019, registered at P. S. Gohalpur, Jabalpur for commission of offence punishable under Sections 8/21 of NDPS Act.