DEEWAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is third bail application under Section 439 of Cr.P.C. on behalf of the applicant, who is in custody since 08/03/2019 in connection with Crime No.46/2018 registered at Police Station Tyoda, District-Vidisha for the offence punishable under Section 8/20 of NDPS Act.

(2.) It is the submission of learned counsel for the applicant that applicant is suffering confinement since 08/03/2019 on false pretext.

(3.) It is submitted that search has not been properly conducted in the premise of applicant and applicant has been falsely implicated.