RAJKUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This third application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The second application was dismissed by order dtd. 13/9/2021 passed in M.Cr.C.No.44926/2021.

(2.) The applicant has been arrested on 4/7/2021 in connection with Crime No.144/2021 registered at Police Station Physical, District Shivpuri for offence under Sec. 8/21 of NDPS Act.

(3.) As per the prosecution case, 12 Gms. of smack has been seized from the possession of the applicant.