Banti @Ravindra vs State Of Madhya Pradesh

Subodh Abhyankar, J

1] They are heard and perused the case diary/challan papers.

2] This is the applicant's first bail application filed under Section 483 of B.N.S.S., 2023/439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.342/2016, registered at Police Station- Jawad Neemuch, District-Neemuch (MP) for offence punishable under Sections 8/15 and 29 of the NDPS Act. The applicant is in custody since 22.11.2025.

3] Counsel for the applicant has submitted that it is a case of bail jump and the applicant has been granted bail by this Court in M.Cr.C.No..9060/2017 dated 04.09.2017 as it was alleged that the applicant was involved in possession of 60 kg Poppy Straw. It is further submitted that the applicant was regularly marking his presence before the trial court, but due to his brother's illness, he could not mark his presence from 2.4.2025 and not he is lodged in jail since 22.11.2025, and the final conclusion of the trial is likely to take a long time. Thus, it is submitted that the bail application may be allowed.

4] Counsel for the respondent / State, on the other hand, has opposed the prayer.

5] Having considered the rival submissions, perusal of the case diary and taking note of the fact that it was a case of bail jump, in the considered opinion of this Court, the applicant's application deserves to be allowed.

6] Accordingly, without commenting on the merits of the case, the application filed by the applicant is allowed. The applicant-Banti @ Ravindra is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one solvent surety of the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he / she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 480(3) BNSS, 2023.

7] M.Cr.C. stands allowed and disposed of.

Certified copy as per rules.