ADIL Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this first application u/S. 439 of Cr.P.C . for grant of bai.

(2.) The petitioner has been arrested on 27/4/2019 by Police Station Crime Branch, District Gwalior (M.P.) in connection with Crime No.62/19. registered in relation to the offence punishable u/S.8/21 of the NDPS Act .

(3.) Learned Panel Lawyer for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.