Sanjay Das vs State Of Madhya Pradesh

Ramkumar Choubey, J

This is first application filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 by the applicant for grant of regular bail in connection with Crime No.34/2026 registered at Police Station Badwara, District Katni (M.P.), for the offence punishable under Sections 8/20 of NDPS Act. The applicant is in custody since 19.01.2026.

As per prosecution case, 30.270 Kg Ganja was seized from the possession of the applicant along with other co-accused persons, which was transported through Scorpio vehicle bearing registration No.C.G-15-EJ-0814 and the applicant was driving the said vehicle at the time of seizure.

Learned counsel for the applicant submitted that the applicant is innocent and has been fallaciously roped in the alleged crime. He has no connection with the other accused persons as he took certain ladies and children passenger in his Scorpio vehicle to drop them Pipariya Kala, District Katni (M.P.). It is further submitted that the Police has registered another Crime No.32/2026 and 33/2026 pertaining to section 8 and 20 of NDPS Act, in which contraband Ganja was recovered from the accused persons and the intra proceedings was carried out almost at the same time period. It is also submitted that the mother of the applicant made an application on 17.02.2026 to the Superintendent of Police, Katni regarding innocence of the applicant stating that he was falsely implicated by the Police and requesting for fair investigation. It is submitted that the applicant has no criminal past of alike nature. He is a student of 23 years age. He is in jail since 19.01.2026.

Learned counsel for the respondent/State opposed the bail application, contending that commercial quantity of contraband Ganja was seized from the conscious possession of the applicant along with other co-accused persons. It was further submitted that, as per the prosecution story itself, one Scorpio vehicle and two other pickup vehicles were found under suspicious circumstances and, upon interception by the police, contraband Ganja was recovered from all the three vehicles. Consequently, separate crime numbers were registered against different accused persons from whose possession the contraband was allegedly recovered, though the proceedings relating to seizure, arrest and other formalities were conducted consecutively. Learned counsel for the State further submitted that the application preferred by the mother of the applicant, after about one month from the date of arrest, is wholly baseless and has been filed merely with an intention to save the applicant from criminal liability, which has no force.

Considering the overall facts and circumstances of the case, the commercial quantity of the contraband and the seizure from the conscious possession of the applicant, this Court is not inclined to extend the benefit of bail. Thus, application is dismissed.