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Judgment
10 paragraphs · 386 wordsPramod Kumar Agrawal, J
This is second bail application filed by the applicant under Section 483 of B.N.S.S. for grant of regular bail relating to Crime No.402/2025 registered at Police Station - Jaithari, District - Anuppur (M.P.) for the offence punishable under Section 8, 20(B) of NDPS Act. The applicant has been arrested on 25.09.2025.
The first application of applicant was dismissed as withdrawn with liberty to file afresh after filing of charge sheet vide order dated 06.11.2025 passed in MCRC. No.48409/2025.
As per the prosecution story, it is alleged that total 4 kg 102 gram of Ganja has been seized in this case from the possession of applicant and co-accused. Therefore, offence has been registered against the present applicant and co-accused under aforesaid sections.
Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in custody since 25.09.2025. Co-accused Govind Narayan Shukla has been enlarged on bail by this Court vide order dated 02.12.2025 passed in MCRC. No.48820/2025. Charge sheet has been filed. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.
On the other hand, learned counsel for State has opposed the grant of bail to the applicant.
Having taken into consideration all the facts and circumstances of the case, but without commenting on merit of the case, I am inclined to release the applicant on bail. Consequently, bail application under Section 483 of B.N.S.S. for grant of bail filed on behalf of applicant, stands allowed.
It is directed that applicant 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 trial Court during trial with a condition that he shall remain present before the concerned Court on all the dates fixed by it during trial. He shall abide by all the conditions enumerated under Section 480(3) of B.N.S.S.
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.