BANTI @ RAVINDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and 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.342/2016, registered at Police Station- Jawad Neemuch, District-Neemuch (MP) for offence punishable under Ss. 8/15 and 29 of the NDPS Act. The applicant is in custody since 22/11/2025.

(3.) Counsel for the applicant has submitted that it is a case of bail jump and the applicant has been granted bail by this Court in M.Cr.C.No.9060/2017 dtd. 4/9/2017 as it was alleged that the applicant was involved in possession of 60 kg Poppy Straw. It is further submitted that the applicant was regularly marking his presence before the trial court, but due to his brother's illness, he could not mark his presence from 2/4/2025 and not he is lodged in jail since 22/11/2025, and the final conclusion of the trial is likely to take a long time. Thus, it is submitted that the bail application may be allowed.