LAWS(MPH)-2025-11-82

ISHWAR Vs. STATE OF MADHYA PRADESH

Decided On November 13, 2025
ISHWAR Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is the application filed by the applicant under Sec. 528 / 483 of the BNSS, 2023 for extension of temporary bail granted earlier vide order dtd. 13/10/2025 passed in MCRC no. 43395/2025 in connection with Crime No.188/2023 registered at Police Station - Agar, District - Agar Malwa (M.P.) for offence punishable under Sec. 8/15 of NDPS Act.

(2.) Learned counsel for the applicant referring to OPD prescription by Dr. Pawan Singh of Gandhi Medical College & Hamidia Hospital, Bhopal advising the patient to undergo necessary procedure for angioplasty on 16/11/2025, requests that the temporary bail granted earlier to the applicant be extended for further period of 15 days.

(3.) Considered.