KANHAIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the second bail application filed by the applicant under Sec. 483 of B.N.S.S., 2023/439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.342/2016 registered at Police Station Jawad, District Neemuch (MP) for offence punishable under Ss. 8/15 and 29 of the N.D.P.S. Act. The applicant is in custody since 17/12/2025. It is a case of bail jump.

(3.) Counsel for the applicant has submitted that although, the applicant was granted bail by this Court in M.Cr.C. No.19950/2017 vide order dtd. 3/11/2017, however, he could not mark his appearance before the Trial Court for eight months, on account of his brother's ailment, who also died subsequently, and thereafter, the applicant surrendered in the Trial Court and is lodged in jail since 17/12/2025. Death Certificate of applicant's brother is also filed on record. Thus, it is submitted that the application may be allowed.