OMNARAYAN SHUKLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application filed under Sec. 439 CrPC on behalf of applicant who is in custody since 18/4/2022 in connection with Crime No.85/2022, registered at Police Station Sirmour, District Rewa (M.P.), for the offences punishable under Ss. 8-B, 21, and 22 of NDPS Act and Sec. 5/13 of M.P. Drug Control Act.

(2.) Learned counsel for the applicant submitted that earlier application filed by applicant was dismissed as withdrawn on 1/11/2022 with liberty to applicant to file repeat application after examination of independent witnesses. It is submitted that independent witnesses in the case have already been examined. Now there is no chances that applicant will be able to influence or threaten the witnesses of the case. Applicant is in jail since 18/4/2022. In these circumstances applicant may be released on bail.

(3.) Learned Govt. Advocate appearing for the respondent/State opposed the prayer for grant of bail.