SURESH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission. With the consent of learned counsel for the parties this revision is heard finally.

(2.) This revision is filed against the order dtd. 31/12/2025 passed by learned Special Judge, N.D.P.S.. Act, Katni in SC N.D.P.S. 63 of 2025.

(3.) The aforesaid order has been challenged on the ground that the applicant has no connection with the alleged crime and he has been falsely implicated. No cogent reason has been assigned for rejecting the application for Supurdnama of the Pick Up No. M.P.-18-Z.A. 9627.