AYODHYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This fourth application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The third application was dismissed by order dtd. 12/5/2022 passed in M.Cr.C. No.22767/2022.

(2.) The applicant has been arrested on 14/09/2021 in connection with Crime No.525/2021 registered at Police Station Karera, District Shivpuri for offence under Sec. 8/21 of NDPS Act.

(3.) It is fairly conceded by counsel for applicant that SLP (Crl.) No.5894/2022 filed by the applicant has already been dismissed as withdrawn by order dtd. 14/7/2022. According to the prosecution case, 6 grams of smack was seized from the possession of applicant. After the rejection of the SLP filed by the applicant, three more witnesses have been examined and in all five witnesses have been examined so far.