KUNAL KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) As both the cases arise out of same crime number, they are being decided by this common order. Heard. Case diary perused.

(2.) These are third bail applications filed under Section 439 of the Cr.P.C. for grant of bail to the applicants.

(3.) The applicants have been arrested in connection with Crime No.25/2016, registered at Police Station G.R.P., Amla, District Betul, for the offences punishable under Section 8/20 of NDPS Act.