SHRINIVAS Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) This is first application under Section 439 of CrPC for grant of bail.

(3.) The applicant has been arrested on 02/5/2020 in connection with Crime No.28/2020 registered at Police Station Raghunathpur, District Sheopur for offence under Section 8 / 20 of NDPS Act.