SUBHASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the third bail application filed by applicant under Sec. 439 of Criminal Procedure Code, 1973 as he is implicated in connection with Crime No.62/2020 registered at Police Station - Narcotic Cell Indore Camp, Neemuch District - Neemuch (MP) for offence punishable under Ss. 8/15 of the N.D.P.S. Act. The applicant is in custody since 17/10/2020.

(3.) The allegation against the applicant is that he was also involved in the aforesaid offence wherein 1 quintal 90 kg.of poppy straw has been seized.