IRFAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the applicant's sixth 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.296/2023 registered at Police Station Shamgarh, District Mandsaur (MP) for offence punishable under Ss. 8/15 and 29 of N.D.P.S. Act. The applicant is in custody since 13/07/2022. His third bail application M.Cr.C. No.42332/2024 was dismissed by this Court on 16/12/2024 with liberty to renew prayer after six months, if the trial is not concluded, whereas his fourth bail application was temporarily allowed on 15/05/2025 for a period of 15 days, in which, the applicant has surrendered in the trial Court.

(3.) The allegation against the applicant is that he was also involved in the aforesaid case, wherein 360 kg poppy straw has been seized from a vehicle, which belong to the present applicant.