IBRAR AHMED Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third application under Sec. 439 of the Code of Criminal Procedure for grant of bail to the applicant.

(2.) Earlier two applications were dismissed as withdrawn vide orders dtd. 28/9/2022, 16/11/2022 passed in MCRC Nos.43418/2022 and 53787/2022.

(3.) Applicant has been arrested on 27/8/2022 in connection with Crime No.289/2022 for offence under Ss. 8, 21, 22, of the NDPS Act and Sec. 5/13 of the MP Drugs Control Act registered at Police Station-Sohagi, District-Rewa (M.P.).