REHAN KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the applicant's first bail application filed under Sec. 483 of B.N.S.S.,2023/439 of Criminal Procedure Code, 1973, as he/she is implicated in connection with Crime No.44/2025 registered at Police Station Bhaugarh, District Mandsaur (MP) for offence punishable under Ss. 8/22 and 29 of the NDPS Act. The applicant is in custody since 24/12/2025.

(3.) Allegation against the applicant is that he was involved in the present case wherein 66.60 grams of MD drug was seized from the possession of the co-accused Fayaz Khan, the commercial quantity of which is 50 grams.