PRAKASH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case-diary.

(2.) This is 3rd/repeat application for grant of bail filed by applicant--Prakash, who is implicated in Crime No.153 of 2012, registered at Police Station--Singoli, District--Neemuch, for the offence punishable under Sections 8 / 18(B) of NDPS Act, 1985. He is in custody since 15.12.2012.

(3.) As per case-diary, 5kg 200gms of opium, which is more than commercial-quantity has been recovered from the possession of the present applicant. He is in custody since 15.12.2012 and at present he has completed more than 5 years and 3 months of judicial custody.