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Judgment
10 paragraphs · 365 wordsSubodh 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.44/2025 registered at Police Station Bhaugarh, District Mandsaur (MP) for offence punishable under Sections 8/22 and 29 of the NDPS Act. The applicant is in custody since 24.12.2025.
3] Allegation against the applicant is that he was involved in the present case wherein 66.60 grams of MD drug was seized from the possession of the co-accused Fayaz Khan, the commercial quantity of which is 50 grams.
4] Counsel for the applicant has submitted that the applicant is lodged in jail since 24.12.2025 and the final conclusion of trial is likely to take sufficient long time. It is also submitted that co-accused has been granted bail by this Court in M.Cr.C.No.37391/2025 vide order dated 03.09.2025 on the ground that the drug found was not Narcotic drug. It is also submitted that so far as the present applicant is concerned it is alleged that he had supplied the aforesaid substance to the main accused Fayaz Khan. Hence, it is submitted that the bail application may be allowed.
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, as also the order passed by this Court in the case of main accused, 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.
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