BHANWARLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, heard finally.

(2.) Perused the case diary.

(3.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested on 15/1/2022 in connection with Crime No.319/2021 registered at Police Station Neemuch City, District Neemuch (M.P.) for commission of offence punishable under Ss. 8/15, 29, 25 and 27-A of the NDPS Act.