SHUBHAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant namely Shubham @ Monu Yadav under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory bail relating to FIR/Crime No.291/2026 registered at Police Station Rangnathnagar, District Katni (M.P.) for the offences punishable under Ss. 8/21, 22 of NDPS Act and Sec. 5/13 of M.P. Drugs Control Act.

(2.) Learned counsel for the applicant vehemently submitted that the co-accused persons namely Anurag @ Dipu @ Ramjan Sen and Ganesh @ Manja Sen were released on regular bail vide order date 9/1/2026 passed in M.Cr.C.No.55716/2/2025 of this Court, which clearly reflects that the applicant has been falsely implicated in a fabricated case. Thus he prays for grant of anticipatory bail of the applicant.

(3.) Learned counsel for the respondent/State submits that the applicant is required for custodial interrogation, there is material evidence against him and one cannot claim for parity of anticipatory bail with the co-accused persons who have been enlarged on regular bail.