ROHIT VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This third application under Sec. 439 of the Code of Criminal Procedure has been filed on behalf of the applicant for grant of bail in connection with Crime No.321/2022 dated (not mentioned) registered at Police Station Gadhwa, District Singrouli for the offence punishable under Ss. 8, 21 and 22 of NDPS Act and Sec. 5/13 of M.P. Drugs (Control) Act.

(2.) The earlier application of the applicant was dismissed as withdrawn with liberty to revive the same after a period of three months. Availing the said liberty, the present application has been filed.

(3.) . As per the prosecution case, the applicant along with three accomplice was found in possession of 3081 bottles of cough syrup.