NUNU PRASAD DANGI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) This is an application for regular bail in connection with Itkhori P.S. Case No. 88/2007 corresponding to G.R. No. 455/2007 registered under section 8C/18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short NDPS Act).

(3.) At the very outset I must mention here that the petitioner earlier twice moved this court for grant of bail in B.A. Nos. 5334/2007 and 8515/2007 which have been rejected on 24.8.2007 and 7.12.2007 respectively. After two months again this bail-application has been filed making the same prayer for grant of bail.