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Judgment
10 paragraphs · 376 wordsSubodh Abhyankar, J
1] They are heard and perused the case diary.
2] This is the applicant's first bail application filed under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Section 439 of Cr.P.C. as he/she is implicated in connection with Crime No.154/2025 registered at Police Station Manasa, District- Neemuch (MP) for offence punishable under Sections 8/15 and 29 of NDPS Act. The applicant is in custody since 18.04.2026.
3] The allegation against the applicant is that he was also involved in the present case wherein 1090 Kg. poppy straw has been seized from an unattended vehicle, and the main accused persons have implicated the name of one Ganpat as the person who helped in loading of the said contraband and and on Ganpat's statement the present applicant is implicated as the person from who Ganpat procured the said contraband.
4] Counsel for the applicant has submitted that apart from the memorandum statement recorded under section 23 of BSA of the co-accused person, there is nothing on record to connect the applicant with the present crime. It is further submitted that the applicant has been in jail since 18.04.2026 and the final conclusion of the trial will take sufficient long time; thus, it is prayed that the application be allowed.
5] Counsel for the State has opposed the prayer.
6] On due consideration of submissions and on perusal of the case diary and the fact that the applicant has been in jail since 18.04.2026 and the final conclusion of the trial will take sufficient long time 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 hereby 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] Accordingly, the application is allowed and disposed of.
C.c. as per rules.