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Judgment
5 paragraphs · 122 wordsGurpal Singh Ahluwalia, J
This third repeat application under Section 439 of Cr.P.C. has been filed for grant of bail. The second bail application was dismissed for want of prosecution by order dated 14/10/2022 passed in MCRC No.48521/2022.
The applicant has been arrested on 18/01/2021 in connection with Crime No.18/2021 registered at Police Station Crime Branch, District Gwalior for offence under Section 8/21 of NDPS Act.
In view of the fact that 300 grams of smack was seized from the possession of the applicant and cost of the said smack runs in lacs which indicate that the applicant had close contact with the drug paddlers, no case is made out for grant of bail.
Accordingly, the application fails and is hereby dismissed.