AJAY KUMAR UPADHYAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application filed by the applicant under Sec. 483 of B.N.S.S. for grant of regular bail relating to Crime No.402/2025 registered at Police Station - Jaithari, District - Anuppur (M.P.) for the offence punishable under Sec. 8, 20(B) of NDPS Act. The applicant has been arrested on 25/9/2025. The first application of applicant was dismissed as withdrawn with liberty to file afresh after filing of charge sheet vide order dtd. 6/11/2025 passed in MCRC. No.48409/2025.

(2.) As per the prosecution story, it is alleged that total 4 kg 102 gram of Ganja has been seized in this case from the possession of applicant and co-accused. Therefore, offence has been registered against the present applicant and co-accused under aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in custody since 25/9/2025. Co-accused Govind Narayan Shukla has been enlarged on bail by this Court vide order dtd. 2/12/2025 passed in MCRC. No.48820/2025. Charge sheet has been filed. The conclusion of the trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.