PRADEEP PURI GOSWAMI Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this Second bail application under section 439 of the Cr.P.C. for grant of bail. Earlier bail application of the applicant was dismissed as withdrawn with liberty to repeat the prayer for bail after filing of charge sheet and suffering reasonable incarceration.

(2.) The applicant has been arrested by Police Station Pohri, District Shivpuri (M.P.) in connection with Crime No.211/2019 registered in relation to the offences punishable under sections 08/18 of NDPS Act.

(3.) Prosecution story in nut shell is that police has recovered opium weighing 30 grams from the possession of the applicant. On the basis of aforesaid, applicant has been implicated in the present case.