ABHISHEK SINGH BAGHEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') by the applicant for grant of regular bail relating to Crime No.201/2025 registered at Police Station Atraila, District Rewa (M.P.) for the offence punishable under Ss. 8, 21, 22 of NDPS Act and Sec. 5/13 of M.P. Drugs Control Act. The applicant is in custody since 2/12/2025.

(2.) As per prosecution case, 11 sealed bottles of cough syrup containing ine phosphate have been recovered from the possession of the applicant.

(3.) Learned counsel for the applicant submitted that the applicant is innocent and he has been falsely implicated in the case. Nothing has been recovered from the possession of the present applicant. After investigation, charge sheet has been filed. Thus, he prays that applicant may be released on bail subject to some stringent condition.