ARVIND CHANDWANI Vs. STATE OF M.P.

JUDGEMENT

(1.) All these cases have emerged out of one and the same crime number of the same Police Station, moreover, of the same impugned bail order 15 7 2015 passed by the Special Judge, Katni under Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the Act') in bail application No./UR/2015 Neeraj Bhardwaj and others v. State of M.P., hence, they are heard together and are being dealt with this common order.

(2.) Heard arguments.

(3.) Perused case diary and material on record.