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Judgment
8 paragraphs · 183 words@JUDGEMENTTAG- JUDGEMENT
Vishal Dhagat, J
This is the second bail application filed on behalf of the applicant under Section 439 of the Cr.P.C. for grant of temporary bail relating to FIR No.457/2023, registered at Police Station-Nawanagar, District-Singrauli (M.P.) for the offences punishable under Sections 8, 21, 29 of the NDPS Act.
Learned Senior Counsel appearing for the applicant submitted that son of applicant is suffering from Pneumonia and he is seriously ill. Except wife of applicant there is no other relatives who can help wife of applicant for treating of his son.
In view of aforesaid submission, report was called for.
Report has been received from police station concerned.
Statement of wife of applicant was recorded wherein it has been mentioned that there are many relatives of the applicant who can help the wife of applicant in treating of his son. Applicant is an Advocate. He is involved in drug trafficking. Applicant is also having criminal antecedents of four cases.
Considering aforesaid facts and circumstances of the case, the repeat bail application filed by applicant, is dismissed.