RAHUL Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the second bail application under Sec. 439 of Criminal Procedure Code, 1973 as he is implicated in connection with Crime No.70/2021 registered at Police Station Ratangarh, District - Neemuch (MP) for offence punishable under Ss. 8/15 of N.D.P.S. Act. The applicant is in custody since 10/4/2021.

(2.) His first bail application M.Cr.C. No.30307 of 2021 was dismissed by this Court vide order dtd. 27/8/2021 as withdrawn.

(3.) The allegation against the applicant is that he was found in possession of 90kg of poppy straw.