PARMESHWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the charge sheet which is available with counsel for the applicant.

(2.) This is the applicant's IV bail application filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Sec. 439 of Cr.P.C. as he is implicated in connection with Crime No.4/2024 registered at Police Station Narcotic Cell Indore Prakoshth Neemuch, District- Neemuch (MP) for offence punishable under Ss. 8/15, 29 and 25 of the NDPS Act. The applicant is in custody since 11/1/2024. His third bail application was dismissed as withdrawn with liberty to renew the prayer after two months from today by this Court vide order dtd. 13/10/25 passed in MCRC.No.36485/2025.

(3.) Allegation against the applicant is that he was found in possession of five quintals of poppy straw.