ARJUN KUCHBANDIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third application filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 by the applicant for grant of regular bail relating to Crime No.883/2024 registered at Police Station- Itarsi, District Narmadapuram for the offence punishable under Ss. 8, 21 of NDPS Act. The applicant is in custody since 15/11/2025.

(2.) Applicant's first application was dismissed as withdrawn vide order dtd. 1/3/2025 passed in MCRC No.8425/2025 and second bail application was dismissed as withdrawn vide order dtd. 18/9/2025 passed in MCRC No.22501/2025 with liberty to renew the prayer after six months.

(3.) As per the prosecution case, total 4 kg 250 grams of contraband ganja was seized from the possession of the present applicant.