MADANLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is fourth application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.72/2019 registered at Police Station - Jawad, district Neemuch (M.P.) under Ss. 8/15 and 25 of NDPS Act.

(2.) The earlier bail application was dismissed as withdrawn.

(3.) Counsel for the State opposes the prayer for grant of bail and submits that there is one criminal case registered against the applicant for the offence under sec. 457 and 380 of IPC.