Jakir @ Saddam vs State Of Madhya Pradesh

Subodh Abhyankar, J

They are heard. 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.825/2025 registered at Police Station Khategaon, District- Dewas (MP) for offence punishable under Sections 8/20 of the NDPS Act. The applicant is in custody since 06.10.2025.

3] Allegation against the applicant is that he was found in possession of 1 kg 350 grams cannabis (ganja), the commercial quantity of which is 20 kg.

4] Counsel for the applicant has submitted that the applicant is lodged in jail since 06.10.2025, charge-sheet has been filed, and the final conclusion of trial is likely to take sufficient long time. Hence, it is submitted that the bail application may be allowed, as there are no criminal antecedents.

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

6] Having considered the rival submissions, and on perusal of the case diary, and considering the fact that the charge-sheet has been filed, and the applicant is lodged in jail since 06.10.2025 and there are no criminal antecedents, this Court is inclined to allow the present application.

7] Accordingly, without commenting on the merits of the case, the application filed by the applicant is allowed. The applicant 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 437 (3) Criminal Procedure Code, 1973.

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

Certified copy as per rules.