AMIT TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case dairy perused and argument heard.

(2.) This is Third bail application filed under Section 439 of Cr.P.C. by applicant Amit Tiwari who has been arrested on 27/10/2018 in connection with Crime No.328/2018 registered at Police Station Naurozabad, District Umaria for the offences punishable under Sections 8/21, 22 of the N.D.P.S. Act and Section 13 of the Drug Control Act.

(3.) First bail application of the applicant has been dismissed on merits vide order dated 07.12.2018 in M.Cr.C.No.45982/2018 and second bail application has been dismissed as withdrawn vide order dated 20.02.2019 in M.Cr.C.No.734/2019.