Saddam vs State Of Madhya Pradesh

Subodh Abhyankar, J

This is the first bail application filed by the applicant under Section 483 of BNSS, 2023 / 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.284/2025 registered at Police Station Tejaji Nagar, District Indore (MP) for offence punishable under Sections 8/22 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The applicant is in custody since 11.11.2025.

Allegation against the applicant is that he was also involved in the aforesaid case wherein 76 gm. of MD, the commercial quantity of which is 50 gm., were recovered from the possession of co-accused Tahir, who has already been granted bail by the trial Court and has disclosed that the aforesaid contraband was supplied to them by the present applicant.

Counsel for the respondent / State, on the other hand, has opposed the prayer and it is submitted that one more case is registered against the applicant.

Having considered the rival submissions and on perusal of the case diary and taking note of the fact that from the memo there is nothing on record , this Court finds force with the contentions raised by the counsel for the applicant and further taking note of the fact that the final conclusion of the trial is likely to take sufficient long time, in the considered opinion of this Court, the applicant's application deserves to be allowed.

Accordingly, without commenting on the merits of the case, the application filed by the applicant is allowed. The applicant- Saddam is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/- (rupees Twenty Five thousand only) 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.

With the aforesaid, the M.Cr.C. stands allowed and disposed of. Certified copy as per rules.