Arun Vishwakarma vs State Of Madhya Pradesh

Devnarayan Mishra, J

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.250/2025 registered at Police Station Nawanagar, District Singrauli, for the offence punishable under Section 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The applicant is in jail since 30.10.2025.

Learned counsel for the applicant has submitted that the applicant is innocent and has falsely been implicated in the case. The applicant has no previous criminal record of same nature. Only 6 bottles of Onrex Cough Syrup have been recovered from his possession. Investigation and trial will take time to be concluded, hence, the applicant be enlarged on bail.

Learned counsel for the State has opposed the bail application and has submitted that the applicant has criminal record of 8 cases registered under the different sections of the I.P.C. and from the applicant's possession, six bottles of Onrex Cough Syrup have been recovered. Hence, the applicant is not entitled to be enlarged on bail.

Heard the parties and perused the case diary.

Looking to the factual aspects of the case and the quantity of the contraband, coupled with the fact that trial will take time to be concluded, this Court deems it appropriate to allow the application. Thus, without commenting anything on the merits of the case, the application is allowed.

It is directed that applicant shall 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 of the like amount to the satisfaction of the trial Court concerned for his appearance before the said Court on all such dates as may be fixed by that Court in this regard during pendency of trial.

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

Accordingly, Misc. Criminal Case stands disposed of.

Certified copy as per rules.