- (1.)They are heard. Perused the case diary/challan papers.
(2.)This is the applicant's repeat (second) application under Sec. 439 of Criminal Procedure Code, 1973, as he/she is arrested in connection with Crime No.586/2021 registered at Police Station Sitamau, District Mandsaur (MP) for offence punishable under Sec. 8 read with Ss. 15, 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. His first application MCRC No.26175/2022 was dismissed by this Court vide order dtd. 14/6/2022 as withdrawn.
(3.)The applicant is in custody since 14/7/2021. The allegation against the applicant is that he was involved in the aforesaid offence wherein a commercial quantity of 300 kilograms of poppy straw was seized from the possession of the present applicant.