RAVI YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first repeat bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 5/3/2023 by Police Station- Bhander District Datia (MP), in connection with Crime No.77/2023 for the offence punishable under Sec. 8/21 of NDPS Act.

(3.) The allegation against the present applicant is that on 5/3/2023 from his possession 6 grams smack was seized. Offence was registered. Applicant was arrested.