KARULAL Vs. STATE OF M.P.

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the first bail application under Sec. 439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.12/2020 registered at Police Station Narcotics Cell Indore Prakosth, Neemuch (MP) for offence punishable under Ss. 8/15 of N.D.P.S. Act.

(3.) The applicant is in custody since 24/1/2020.