CHAIN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the fifth bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.31/2020 registered at Police Station Suvasra, District Mandsaur (MP) for offence punishable under Sec. 8/15 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The applicant is in custody since 29/01/2020. His earlier bail applications have been dismissed by this Court.

(3.) Allegation against the applicant is that he was also involved in the aforesaid case wherein 535 kg of poppy straw has been seized.