NIRMALA SAKET Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed under Sec. 439 of Cr.P.C. on behalf o f applicant, who in jail since 27/7/2022 in connection with Crime No.624/2022, registered at Police Station-Kotwali District- Sidhi (M.P.), for the offences punishable under Ss. 8 & 20-B of NDPS Act and 34(2) of Excise Act.