VINOD KUMAR VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This first bail application under Section 439 of the Code of Criminal Procedure has been filed by the applicant in connection with Crime No.77/2020 registered at Police Station-Gadhwa, District- Singrauli (M.P.), for the offence punishable under Sections 269 , 270 , 188 of the Indian Penal Code, Section 5/13 of the M.P. Drug Control Act, Section 51 of the Disaster Management Act and Sections 8 , 21 and 22 of the N.D.P.S. Act.

(3.) The applicant has been arrested on 25.04.2020. His bail application filed under Section 439 of the Cr.P.C. was rejected by the Court below vide order dated 28.04.2020.