ANKUR JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) This fourth application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Third application of the applicant was dismissed on merits by order dtd. 17/9/2021 passed in M.Cr.C. No.45904/2021.

(2.) The applicant has been arrested on 7/4/2021 in connection with Crime No.205/2021 registered at Police Station Ganjbasoda Distt. Vidisha for offence under Sec. 8/21 of NDPS Act.

(3.) SLP filed by the applicant against dismissal of his bail application has already been dismissed as withdrawn by order dtd. 13/7/2021 passed in SLP (Crl) No.4765/2021.