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Judgment
6 paragraphs · 125 wordsGurpal Singh Ahluwalia, J
Case diary is available.
This second application under Section 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dated 21.3.2022 passed in M.Cr.C.No.11014/2022.
The applicant has been arrested on 6.2.2022 in connection with Crime No.70/2022 registered at Police Station Padav, District Gwalior for offence under Section 8/20 of NDPS Act.
In view of the fact that the applicant is the resident of Seetamarhi (Bihar) and he was found in possession of 20 Kgs. and 300 Gms. of Ganja outside Gwalior Railway Station, no case is made out for grant of bail.
The application fails and is hereby dismissed. However, liberty is granted to revive the prayer after undergoing some reasonable period of detention.