Madhya Pradesh High Court
Sunil Jain vs The State Of Madhya Pradesh on 8 October, 2025
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
NEUTRAL CITATION NO. 2025:MPHC-IND:29314
1 MCRC-44543-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SANJEEV S KALGAONKAR
ON THE 8 th OF OCTOBER, 2025
MISC. CRIMINAL CASE No. 44543 of 2025
SUNIL JAIN
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Navendu Joshi - Advocate for the applicant.
Shri Amit Rawal - Govt. Advocate for the respondent/State.
ORDER
This is first bail application filed under section 483 of the BNSS, 2023 for grant of temporary bail in connection with Crime No. 168/2025 registered at Police Station - Jaora City, District - Ratlam (M.P.) for offence punishable under Sections 8/22, 25 and 29 of NDPS Act. He is in custody since 25.06.2025.
Learned counsel for the applicant submits that the present application for grant of temporary bail to the applicant has been filed on the ground of ill-health of wife of the applicant.
Learned counsel for the applicant submits that the applicant's wife - Smt Nidhi Jain is suffering from serious ailment and has to undergo surgery. She has been advised for continuous checkup because the condition is of a progressive nature and carries the risk of recurrent biliary colic, active cholecystitis, obstructive jaundice and other potential complications, if left untreated. Therefore, applicant be extended temporary bail.
Learned Counsel for State referred to the report dated 04.10.2025 received from CM & HO, Distt. Hospital Distt. by which the wife of the applicant has been Signature Not Verified Signed by: SEHAR HASEEN Signing time: 08-10-2025 18:40:42 NEUTRAL CITATION NO. 2025:MPHC-IND:29314 2 MCRC-44543-2025 referred to the Medical Board of Experts to examine Smt. Nidhi Jain, wife of the applicant. The Medical Board opined as under:
"On the basis of clinical examination of previous doctor examined on 09.09.2025, USG report of 09.09.2025, Upper GI MRI with MRCP report of
03.10.2025, patient Nidhi Jain required operative intervention Cholecystectomy.
1. Exact nature of Ailment suffered by Mrs. Nidhi Jain - Cholelithiasis with chronic cholecystitis.
2. Patient Nidhi Jain required operation and then after bed rest for 15 to 20 days including operation."
Learned counsel for the State further referred to the report of SHO, Jaora City, Distt. Ratlam and submits that there is no care give except two minor children.
Heard learned counsel for the parties.
Considering the aforesaid, the present application for temporary bail is allowed and it is hereby directed that subject to deposit of cash amount of Rs. 25,000/- in the trial Court, the applicant shall be released on temporary bail for a period of 15 days from the date of his release, on his furnishing personal bond of Rs. 1,00,000/- (Rupees One Lac only) with one surety of the like amount to the satisfaction of the Court concerned. The applicant shall abide by the conditions enumerated u/S 437(3) of Cr.P.C. In case of failure to comply the order within 03 days or violation of condition of bail, this bail order shall automatically stand cancelled.
The applicant shall surrender before the trial Court on or before expiry of period of 15 days . The cash amount be returned to the applicant on surrender, else it will be forfeited. Necessary papers regarding surrender of the applicant and Signature Not Verified Signed by: SEHAR HASEEN Signing time: 08-10-2025 18:40:42 NEUTRAL CITATION NO. 2025:MPHC-IND:29314 3 MCRC-44543-2025 treatment of his wife be furnished to this Court.
M.Cr.C. stands disposed of accordingly.
C.C. as per rules.
(SANJEEV S KALGAONKAR) JUDGE sh Signature Not Verified Signed by: SEHAR HASEEN Signing time: 08-10-2025 18:40:42