Ravi Sahu vs State Of Madhya Pradesh

Ashish Shroti, J

This is first application filed by the applicant under Section 483 of BNSS for grant of bail relating to Crime No. 163 of 2025 registered at Police Station - Mragwas, District - Guna(M.P.) for the offence under Sections 8/20 of NDPS Act.

Learned counsel for the applicant argued that the applicant has been falsely implicated in this case. He has not committed any offence. He further submits that entire recovery has been made from co-accused Ravishankar Raghuwanshi. Vehicle in question also belongs to said co-accused. Counsel for applicant further submits that applicant has no criminal record of applicant and he is first offender. He also submits that applicant is in custody since 31.10.2025 and challan has already been filed on 28.11.2025, there is no requirement of applicant in custody any further. Trial is likely to take long time to conclude and there is no possibility of his absconsion or tempering with the prosecution evidence. Hence, he prays for grant of bail to the applicant.

Per contra, learned Public Prosecutor for the respondent/State vehemently opposed the bail application and prayed for its dismissal.

Heard learned counsel for the rival parties and perused the case diary available on record.

Considering the facts and circumstances of the case, but without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of the trial Court.

This order will remain operative subject to compliance of the following conditions by the applicant:-

i) The applicant will comply with all the terms and conditions of the bond executed by him;

ii) The applicant will cooperate in the investigation/trial, as the case may be;

iii) The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;

iv) The applicant will not commit any other offence or will not repeat the offence in future. In case, if he found involving in the offence of same nature, this bail order shall stand cancelled automatically without further reference to the Bench.

v) The applicant will not seek unnecessary adjournments during the trial; and

vi) The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

Learned State counsel is directed to send an e-copy of this order to the Station House Officer of the concerned Police Station for information and necessary action.

E- copy of this order be sent to the trial Court concerned for compliance, if possible, by the office of this Court.

Certified copy as per rules.