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Judgment
6 paragraphs · 101 wordsGurpal Singh Ahluwalia, J
Case diary is available.
This third application under Section 439 of Cr.P.C. has been filed for grant of bail. The second application was dismissed by order dated 17.12.2021 passed in M.Cr.C. No.59334/2021.
The applicant has been arrested on 2.8.2021 in connection with Crime No.184/2021 registered at Police Station Noorabad, District Morena for offence under Section 8/20 of NDPS Act.
In the light of the fact that 130 Kgs. of Ganja worth Rs.19,50,000/- was recovered from the possession of the applicant, no case is made out of for grant of bail.
The application fails and is hereby dismissed.