LAWS(MPH)-2022-7-53

SAHUN KHAN Vs. STATE OF MADHYA PRADESH

Decided On July 13, 2022
Sahun Khan Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Case diary is available.

(2.) 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. 17/12/2021 passed in M.Cr.C. No.59334/2021.

(3.) The applicant has been arrested on 2/8/2021 in connection with Crime No.184/2021 registered at Police Station Noorabad, District Morena for offence under Sec. 8/20 of NDPS Act.