MATIRAM @ MATI RATRE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Perused the case diary.

(3.) This is first application under Section 439 of Cr. P. C. for grant of bail to the applicant as he has been arrested on 05.08.2015 in connection of Crime No. 273/2015 registered at Police Station Jaisingh Nagar District Shahdol for commission of offences punishable under Section 20 (B) (II) (B) of NDPS Act.