SADDAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Sec. 483 of BNSS, 2023 / 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.284/2025 registered at Police Station Tejaji Nagar, District Indore (MP) for offence punishable under Ss. 8/22 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The applicant is in custody since 11/11/2025.

(2.) Allegation against the applicant is that he was also involved in the aforesaid case wherein 76 gm. of MD, the commercial quantity of which is 50 gm., were recovered from the possession of co-accused Tahir, who has already been granted bail by the trial Court and has disclosed that the aforesaid contraband was supplied to them by the present applicant.

(3.) Counsel for the respondent / State, on the other hand, has opposed the prayer and it is submitted that one more case is registered against the applicant.