SUMIT @ SIDDHARTH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is repeat/third application filed under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 27/2016 registered at Police Station Barela, District Jabalpur for the offences punishable under Sections 8, 20 of N.D.P.S. Act.

(3.) First bail application M.Cr.C. No.9677/2016 of the applicant was dismissed as withdrawn by this Court vide order dated 12.08.2016 with liberty to repeat the same after three months.