LAWS(MPH)-2020-12-64

RAVENDRA SINGH Vs. STATE OF MADHYA PRADESH

Decided On December 01, 2020
RAVENDRA SINGH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first bail application filed by the applicant under Section 439 of Cr.P.C.

(3.) Applicant Ravendra Singh @ Argent was arrested on 19/9/2020 in Crime No.447/2020 registered at Police Station Kotwali, District Sidhi (M.P.) for the offence punishable under Sections 5/13 Drug Control Act and U/s 8, 21, 22 of NDPS Act.