RAVI SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 483 of BNSS for grant of bail relating to Crime No. 163 of 2025 registered at Police Station - Mragwas, District - Guna(M.P.) for the offence under Ss. 8/20 of NDPS Act.

(2.) Learned counsel for the applicant argued that the applicant has been falsely implicated in this case. He has not committed any offence. He further submits that entire recovery has been made from co-accused Ravishankar Raghuwanshi. Vehicle in question also belongs to said co-accused. Counsel for applicant further submits that applicant has no criminal record of applicant and he is first offender. He also submits that applicant is in custody since 31/10/2025 and challan has already been filed on 28/11/2025, there is no requirement of applicant in custody any further. Trial is likely to take long time to conclude and there is no possibility of his absconsion or tempering with the prosecution evidence. Hence, he prays for grant of bail to the applicant.

(3.) Per contra, learned Public Prosecutor for the respondent/State vehemently opposed the bail application and prayed for its dismissal.