SANGEETA RATHORE Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this second repeat application u/S. 439 of Cr.P.C. for grant of bail after rejection of earlier ones on merits and by granting liberty to come again on examination of main PWs by order dated 21/8/2019 in Mcrc 23083/19.

(2.) The petitioner has been arrested on 21/4/2019 by Police Station Kotwali District Vidisha (M.P.) in connection with Crime No.220/19, registered in relation to the offence punishable u/Ss. 8/20 of the NDPS Act.

(3.) New ground raised in this repeat application is examination of seizure witnesses namely Geeta Rajput and Mohal Singh Pal as PW-1 and PW-3 on 16/9/2019 and both have turned hostile. In that view of the matter release of the petitioner shall not be at the risk of influencing prosecution case.