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Anil Singh Patel vs State Of Madhya Pradesh

Madhya Pradesh High Court · Decided on 6 November 2025 · Citation: (2025) 11 MP CK 2015

HON’BLE JUDGES
Devnarayan Mishra, J
ACTS & SECTIONS REFERRED
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 480(3), 483 · Narcotic Drugs And Psychotropic Substances, Act, 1985 — Section 8, 21, 22 · Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Criminal Case No. 49547 Of 2025
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Judgment

9 paragraphs · 352 words

Devnarayan Mishra, J

1.

This is the first application filed by the applicant under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail relating to FIR/Crime No.472/2025 registered at Police Station - Jaisingh Nagar, District - Shahdol (M.P.) for the offence punishable under Sections 8, 21 and 22 of NDPS Act and Section 5/13 of M.P. Drugs Control Act. The applicant is in custody since 25.09.2025.

2.

Learned counsel for applicant has submitted that 16 bottles of Onrex cough syrup (manufactured drug) have been recovered from the possession of the applicant. The police has seized the onrex cough syrup behind the fridge of the Dhaba. The applicant has no criminal record of the same nature and he has falsely been implicated in the case. He is in custody since 25.09.2025 and trial will take time to be concluded, hence, the applicant is entitled to be released on bail.

3.

Learned counsel for the State has opposed the bail application and has submitted that the applicant has two previous criminal record registered under different sections of IPC, hence, the applicant is not entitled to be released on bail.

4.

Heard learned counsel for the parties and perused the case diary.

5.

Looking to the factual aspects of the case that the contraband has been recovered from the possession of the applicant and trial will take time to be concluded, this Court deems it appropriate to release the applicant on bail. Thus, without commenting anything on the merits of the case, the application is allowed.

6.

It is directed that applicant shall be released on bail on his furnishing personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one surety in the like amount to the satisfaction of the trial Court concerned for his appearance before the concerned Court on all such dates as may be fixed by that Court in this regard during the pendency of trial.

7.

It is further directed that the applicant shall comply with the provisions of Section 480(3) of BNSS.

8.

Accordingly, this M.Cr.C. stands disposed of. C.C. as per rules.