SHIVRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the fifth bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he/she is implicated in connection with Crime No.51/2019 registered at Police Station Jeeran, District Neemuch (MP) for offence punishable under Sec. 8/15, 29 and 25 of the NDPS Act. T he applicant is in custody since 31/03/2022. His earlier applications have already been dismissed.

(3.) The allegation against the applicant is that he was also involved in the aforesaid case in which 1 qunital 20 kg poppy straw has been seized from a vehicle Maruti Swift Car bearing registration No.RJ-24-CA-4622 and subsequently it was found that the applicant is the owner of the said vehicle.