Aaditya vs State Of Madhya Pradesh

Dinesh Kumar Paliwal, J

This second bail application under Section 439 of the Code of Criminal Procedure has been filed on behalf of the applicant for grant of bail pending the trial.

His first bail application was dismissed as withdrawn and not pressed with liberty to renew the prayer for bail after evidence of witnesses of seizure memo vide order dated 10.02.2023 passed in M.Cr.C. No.57211/2022.

The applicant is in custody since 13.09.2022 in connection with Crime No.391/2022, registered at P.S.-Mundi, District - Khandwa (M.P.) for the offence punishable under Sections 8/20, 29 of NDPS Act.

As per the prosecution story on 13.09.2022, 5 kg contraband Ganja (Cannabis) was seized from the joint possession of Vikram Thakur and Aaditya Thakur and since then they are in custody.

Learned counsel for the applicant submitted that applicant has not committed any offence. He is innocent. He has falsely been implicated in this case. No contraband was seized from his possession. Applicant is Labour. He has no criminal background. Even the witnesses of seizure memo and other panchnamas prepared by police have not supported the seizure of contraband from the possession of the present applicant. Applicant is only bread winner for the family. The applicant is in judicial custody since 13.09.2022 and conclusion of the trial will taken considerable time. Therefore, it has been prayed the applicant may be released on bail.

Learned Counsel for the respondent/State, on the other hand, has opposed grant of bail to the applicant/accused but fairly submitted that the applicant has no criminal antecedents.

Having taken into consideration all the facts and circumstances of the case and the fact that the applicant is a first offender and 5 kg of contraband is alleged to have been seized from two persons, I am of the view that it is a case in which further pretrial detention of the applicant/accused is not warranted.

Consequently, this bail application under Section 439 of the Code of Criminal Procedure for grant of bail filed on behalf of applicant stands allowed.

It is directed that applicant-Aaditya be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his regular appearance before the concerned Court on all such dates as may be fixed in this behalf by the trial Court during the pendency of trial. He shall abide by all the conditions enumerated under Section 437(3) of Cr.P.C.

This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.

Certified copy as per rules.