RADHAKISHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is 4th application under section 439 of the Cr.P.C in crime no.124/2018 under section 8 / 15 , 29 of the NDPS Act registered at police station Pipaliya Mandi District Mandsaur.

(2.) Earlier three applications were dismissed either as withdrawn or on merits.

(3.) Within less than 15 days of dismissal of third application, the petitioner has has again come before this Court for granting bail, mainly on three grounds. First, recovery of 90 kgs of Poppy Straw was made from joint possession of two accused persons including the petitioner, second, period of custody, the petitioner is in custody since 16.05.2018 and third slow pace of the trial.