SAPNA VISHWAKARMA Vs. STATE OF MP

JUDGEMENT

(1.) Case Diary is perused.

(2.) The applicant has filed this first application u/S 439, Cr.P.C. for grant of bail.

(3.) The applicant has been arrested by Police Station Basoda, District Vidisha in connection with Crime No. 412/2020 registered in relation to the offences punishable u/S. 8/20, 8/21 of NDPS Act.