MUKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is third bail application under Section 439 of the Criminal Procedure Code, 1973. The applicant is in jail since 1.11.2015 in connection with Crime No.586/2015 registered at P.S., Manasa, District Neemuch, for offence punishable under Section 8/15, 29 of NDPS Act.

(3.) The first bail application vide M.Cr.C.No.22081/2019 was withdrawn as not pressed on 17.06.2019. The second bail application vide M.Cr.C.No.50246/2019 was also dismissed as withdrawn on 03/12/2019.