AADITYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This second bail application under Sec. 439 of the Code of Criminal Procedure has been filed on behalf of the applicant for grant of bail pending the trial.

(2.) His first bail application was dismissed as withdrawn and not pressed with liberty to renew the prayer for bail after evidence of witnesses of seizure memo vide order dtd. 10/2/2023 passed in M.Cr.C. No.57211/2022.

(3.) The applicant is in custody since 13/9/2022 in connection with Crime No.391/2022, registered at P.S.-Mundi, District - Khandwa (M.P.) for the offence punishable under Ss. 8/20, 29 of NDPS Act.