KRISH PRATAP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita , 2023/ 439 of Code of Criminal Procedure for grant of regular bail relating to FIR/Crime No.101 of 2025 registered at Police Station - Kotwali Shahdol, District - Shahdol (M.P.) for the offence punishable under Ss. 8/21 of the NDPS Act, 1985 and Ss. 5/13 of the M.P. Drugs Control Act, 1949. The applicant is in custody since 19/3/2025.

(2.) Learned counsel for applicant has submitted that applicant Krishna Pratap @ Krishna Pratap Singh s/o Kunwar singh was arrested on 19/3/2025 for the offence punishable under Ss. 8/21 of the NDPS Act and from his possession NRX Buprenorphine Hydrochloride Injection 0.3 mg total 45 ampoules have been recovered. In the same way Pheniramine Maleate Injection 2 ml total 29 ampoules and Promethazine Hydrochloride Injection 2 ml total 445 ampoules, total 519 injections have been seized. Learned counsel for applicant has submitted that except NRX Buprenorphine Hydrochloride Injection, other injections do not come in the purview of narcotic drugs as defined in the scheduled annexed with the NDPS Act.

(3.) Learned counsel for applicant has submitted that only 45 ampoules of NRX Buprenorphine Hydrochloride Injection have been seized from the possession of applicant, hence, the applicant is entitled to be released on bail.