MANGILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application filed under Ses. 439 of Cr.P.C. in connection with Crime No.226/2020 registered at Police Station Nagalwadi, District Barwani for the offence punishable under Ses. 8/20 of NDPS Act. The applicant is in jail since 02/10/2021.

(2.) The first application was dismissed vide order dtd. 22/04/2022 passed in MCRC.No.1265/2022.

(3.) This bail order shall be effective till the end of the trial, however, in case of bail jump, the present bail order shall become ineffective.