VISHNU Vs. STATE OF M P

JUDGEMENT

(1.) BOTH parties heard.

(2.) THIS is second application filed under Section 439, Cr. PC for grant of bail in connection with Crime No. 91/06, registered under Section 8 read with section 21 of the NDPS Act by Police Bhavgarh, Mandsaur, on the allegation that present applicant was found in possession of 720 gms of heroine.

(3.) EARLIER application of present applicant was dismissed as not pressed.