YUNUS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Since these applications arise out of the same crime number and are related to the same offence they have been heard together and are being decided by the common order.

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

(3.) These are first applications under Sec. 439 of Criminal Procedure Code, 1973. The applicants are implicated in connection with Crime No.219/2022 registered at Police Station Nai Abadi, District Mandsaur (MP) for offence punishable under Sec. 8/15, 25, 29 of the NDPS Act. The applicant Yunus is in custody since 5/9/2022 and applicant Ghanshyam is in custody since 24/2/2023.