Madhya Pradesh High Court
Ramprakash @ Prakash Ganja vs The State Of Madhya Pradesh on 29 January, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:2801
1 MCRC-1457-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 29th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 1457 of 2026
RAMPRAKASH @ PRAKASH GANJA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Bhupendra Singh Sisodiya - Advocate for the applicant.
Shri Harish Singh Rathore- G.A. for the State.
ORDER
They are heard. Perused the case diary/challan papers. 2] This is the applicant's first bail application filed under Section 483 of B.N.S.S., 2023/439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.115/2012 registered at Police Station Shamgarh, District- Mandsaur (MP) for offence punishable under Sections 8/15 and 29 of the NDPS Act. The applicant is in custody since 01.12.2025.
3] The allegation against the applicant is that he was also involved in the aforesaid case, wherein 2400 kg poppy straw, the commercial quantity of which is 50 kg, has been seized from the possession of the co-accused Raju and Babu Khan, which was being carried in a truck, and it is alleged that the applicant was piloting the said truck, however, he fled from the spot when the truck was apprehended. Admittedly, the date of incident is 28.04.2012 and the applicant, who was absconding until now, has been arrested on 01.12.2025.
4] Counsel for the applicant has submitted that the charge-sheet has been filed, and the main accused persons have already been acquitted. It is further submitted that the applicant is in jail since 01.12.2025, and is also suffering from Signature Not Verified Signed by: BAHAR CHAWLA Signing time: 29-01-2026 18:50:03 NEUTRAL CITATION NO. 2026:MPHC-IND:2801 2 MCRC-1457-2026 paralysis, and the final conclusion of trial is likely to take sufficient long time. Hence, it is submitted that the bail application may be allowed.
5] Counsel for the respondent / State, on the other hand has opposed the prayer, however, it is not denied that that apart from the memo, there is nothing on record to connect the applicant with the offence.
6] In view of the aforesaid, and taking note of the fact that the applicant has also not committed any other offence while he was absconding, and the charge-sheet has also been filed, this Court is inclined to allow the present application.
7] Accordingly, without commenting on the merits of the case, the application filed by the applicant is allowed. The applicant is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one solvent surety of the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he / she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973.
8] M.Cr.C. stands allowed and disposed of.
Certified copy as per rules.
(SUBODH ABHYANKAR)
JUDGE
Bahar
Signature Not Verified
Signed by: BAHAR CHAWLA
Signing time: 29-01-2026
18:50:03