KAMLESH PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties. Case diary perused.

(2.) The applicant has filed second application under sec. 439 of the Cr.P.C. for grant of bail.

(3.) Applicant has been arrested on 4/10/2021 by Police Station Sihora, District Jabalpur (M.P.) in connection with Crime No.658/2021, registered in relation to the offence punishable under Sec. 8/20 of Narcotic Drugs and Psychotropic Substances Act. His earlier application i.e. M.Cr.C.No.53231/2021 was dismissed as withdrawn vide order dtd. 30/11/2021.