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Judgment
6 paragraphs · 110 wordsDeepak Kumar Agarwal, J
This is first repeat bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.
Applicant has been arrested on 05.03.2023 by Police Station- Bhander District Datia (MP), in connection with Crime No.77/2023 for the offence punishable under Section 8/21 of NDPS Act.
The allegation against the present applicant is that on 05.03.2023 from his possession 6 grams smack was seized. Offence was registered. Applicant was arrested.
It is informed by learned counsel for the State that charge-sheet in the matter has not yet been filed.
Accordingly, present bail application stands dismissed with liberty to the applicant to revive the prayer after filing of charge-sheet.