LAXMINARAYAN RATHORE Vs. UNION OF INDIA CBN INDORE

JUDGEMENT

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

(2.) This is the SECOND bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.02/2022 registered at Police Station:CBN, District Indore (MP) f o r offence punishable under Sec. 8/18 &29 of Narcotic Drugs and Psychotropic Substances Act, 1885. The applicant is in custody since 18/4/2023.

(3.) His earlier application bail application was rejected by the coordinate Bench of this Court on merits vide order dtd. 25/5/2023 passed in MCRC.No.19484/2023.