VINAY KUMAR GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant, Vinay Kumar Gupta, is aggrieved by the denial of anticipatory bail by the High Court of Madhya Pradesh at Jabalpur, vide order dtd. 16/9/2025 passed in Misc. Criminal Case No. 37503/2025, in connection with Crime/First Information Report (FIR) No. 453/2025 dtd. 18/6/2025 registered with Police Station - Semariya, District - Rewa, Madhya Pradesh, for the offences punishable under Ss. 8, 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985[ 'NDPS Act', for short] and Ss. 13 and 5 of the Drugs (Control) Act, 1950.

(3.) The matter relates to seizure of 710 bottles of cough syrup. However, the appellant, Vinay Kumar Gupta, was not named in the Crime/FIR, though the car from which the contraband was seized belongs to him.