Madhya Pradesh High Court
Sanjan Paradhi vs The State Of Madhya Pradesh on 20 August, 2025
Author: Achal Kumar Paliwal
Bench: Achal Kumar Paliwal
NEUTRAL CITATION NO. 2025:MPHC-JBP:39441
1 MCRC-26962-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE ACHAL KUMAR PALIWAL
ON THE 20 th OF AUGUST, 2025
MISC. CRIMINAL CASE No. 26962 of 2025
SANJAN PARADHI
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Deependra Mishra, Advocate for the applicant.
Mrs. Seema Jaiswal - P.L. appearing for State.
ORDER
This is second bail application filed on behalf of applicant under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
2. The applicant is in jail since 10.3.2025 in connection with Crime No.190 of 2025 registered at P.S. Kuthla, District-Katni for the offence punishable under Sections 8/20 of NDPS Act.
3. Prosecution story in brief is that at alleged date, time and place, applicant was found in illegal possession of 2.121 Kgs of ganja, without any licence.
4. Learned counsel for the applicant submits that applicant is in jail since 10.03.2025. It is also urged that earlier application of the applicant was withdrawn with liberty to revive the prayer after a period of three months. As of now, three months have expired. Applicant is innocent person and nothing has been recovered from the possession of the present applicant. Applicant has been falsely implicated in the case. It is also urged that mandatory provisions of section 52 of NDPS Act have not been complied with. It is also urged that no purpose would be served by keeping the applicant behind the bar. No custodial interrogation is Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 20-08-2025 17:42:00 NEUTRAL CITATION NO. 2025:MPHC-JBP:39441 2 MCRC-26962-2025 required in the case. Trial will take time to conclude. On above grounds, it is urged that applicant be released on bail.
5. Learned Counsel for the State, on the other hand has opposed the bail application.
6. Having regard to facts and circumstances of the case, I deem it proper to release the applicant on bail.
7. It is directed that applicant be released on bail on his furnishing a personal bond in the sum of Rs.15,000/- (Rupees Fifteen Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his regular appearance before the trial Court during trial with a condition that he shall remain present before the concerned Court on all the dates fixed by it during trial. He shall abide by all the conditions enumerated under Section 480(3) of Bharatiya Nagarik Suraksha Sanhita, 2023.
8. This order shall be effective till the end of the trial. However, in case of bail jump and breach of any of the conditions of bail, it shall become ineffective.
9. Soft copy of this bail order be sent immediately/forthwith to the applicant through concerned Jail Superintendent.
10. M.Cr.C. stands allowed and disposed of.
11. Certified copy as per rules.
(ACHAL KUMAR PALIWAL) JUDGE Hashmi Signature Not Verified Signed by: S HUSHMAT HUSSAIN Signing time: 20-08-2025 17:42:00