ACHARYA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the second bail application preferred by the applicant under Section 439 Cr.P.C. for grant of bail during trial. The applicant is facing prosecution for offences punishable under Section 8/18 and 29 of the Narcotics Drugs and Psychotropic Substances Act, 1985 registered with Police Station Bhaugarh, Mandsaur at Crime No.281/2017. He is in jail since 08/09/2017.

(2.) On the last date of hearing learned Government Advocate was granted time to inform this Court whether there is any other criminal case against the applicant or not. She has fairly stated before this Court that there is no other criminal case against the applicant except the present case.

(3.) Learned counsel for the applicant at the outset has drawn the attention of this Court towards order dated 15/07/2020 passed in M.Cr.C.No.20575/2020 (Prakash @ Omprakash Vs. State of M. P.) and his contention is that a co-accused has been granted bail by the co-ordinate Bench of this Court.