ARUN VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail relating to FIR/Crime No.250/2025 registered at Police Station Nawanagar, District Singrauli, for the offence punishable under Sec. 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The applicant is in jail since 30/10/2025.

(2.) Learned counsel for the applicant has submitted that the applicant is innocent and has falsely been implicated in the case. The applicant has no previous criminal record of same nature. Only 6 bottles of Onrex Cough Syrup have been recovered from his possession. Investigation and trial will take time to be concluded, hence, the applicant be enlarged on bail.

(3.) Learned counsel for the State has opposed the bail application and has submitted that the applicant has criminal record of 8 cases registered under the different Sec. of the I.P.C. and from the applicant's possession, six bottles of Onrex Cough Syrup have been recovered. Hence, the applicant is not entitled to be enlarged on bail.