VISHNU PRASAD YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This First application under Sec. 439 of CrPC has been filed for grant of bail.

(3.) The applicants have been arrested on 31/7/2023 in connection with Crime No.571/2023 registered at Police Station Nasrullahganj (Behrunda), Sehore for offence under Sec. 8, 20, 29 of NDPS Act and Sec. 120-B of IPC.