RAHUL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application has been filed by applicant under 483 of Bharatiya Nagarik Suraksha Sanhita 2023 for grant of bail in connection with Crime No. 362/2025 registered at Police Station - Namli, District-Ratlam(M.P.) for offence punishable under Sec. (s) 8, 15, 29 of the NDPS Act. The applicant is in judicial custody since 6/12/2025.

(2.) Heard the arguments.

(3.) Perused the grounds for grant of bail stated in the application, case diary and the relevant material on record.