VIKRAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary /challan papers.

(2.) This is the First application under Sec. 439 of Criminal Procedure Code, 1973, as the applicant is implicated in connection with Crime No.30/2022 registered at Police Station Malhargarh, District Mandsaur (MP) for offence punishable under Ss. 8/15, 29 of NDPS Act.

(3.) The applicant is in custody since 14/2/2022.