DHIRENDRA KUMAR DWIVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard arguments.

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

(3.) This is the first bail application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail as he apprehends his arrest in Crime No.233/2016 registered at Police Station Bahri of Sidhi district against him and co-accused Ram Lakhan alias Lakhna for the offences punishable under Sections 8 read with 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "the Act" ).