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Judgment
4 paragraphs · 87 words@JUDGEMENTTAG- JUDGEMENT
Vishal Dhagat, J
1.
This is the second bail application filed on behalf of the applicant under Section 439 of the Cr.P.C. for grant of regular bail relating to FIR No.538/2022, registered at Police Station-Mangawan, District-Rewa (M.P.) for the offences punishable under Sections 8, 21, 22 of the NDPS Act and Section 5/13 of the MP Drugs Control Act.
2.
Quantity of contraband seized from applicant is commercial in nature. There is no change in circumstances, hence, repeat bail application filed by applicant, is dismissed.