VIKRAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are are heard and perused the case diary.

(2.) This is the applicant's second bail application filed under Sec. 439 of Cr.P.C. The applicant is implicated in connection with Crime No.71/2021 registered at Police Station-Ringnod, District-Ratlam (MP) for offence punishable under Ss. 8/15, 29 of the N.D.P.S. Act. The applicant is in custody since 16/12/2023.

(3.) Applicant's earlier bail application-M.Cr.C.No.25436/2022 was allowed by this Court vide order dtd. 14/6/2022. However, after being released on bail, the applicant did not mark his presence before the trial court from 5/10/2023 to 16/12/2023.