BANSHILAL GAYARI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on the question of grant of bail.

(2.) This is the fifth bail petition preferred by the applicant under Section 439 Cr.P.C. for grant of bail during trial.

(3.) The applicant is facing prosecution for offences punishable under Section 8/18 of The Narcotics Drugs and Psychotropic Substances Act, 1985 registered with Police Station Ratangarh Distt. Neemuch at Crime No. 01/2012.