SUNIL PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This fourth bail application is filed on behalf of the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 in connection with Crime No.76/2022 registered at Police Station Civil Line, District Chhatarpur for the offence punishable under Sec. 8/20 of the Narcotic Drugs And Psychotropic Substances Act, 1985.

(2.) It is submitted by learned counsel for the applicant that the applicant is innocent. He is falsely implicated in this case. Earlier three bail applications have been dismissed by this Court as withdrawn. He is in custody since 3/2/2022.

(3.) Learned Government Advocate for the State, in his turn, opposes the bail application.