Madhya Pradesh High Court
Nasir vs The State Of Madhya Pradesh on 25 February, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:5605
1 MCRC-7893-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 25th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 7893 of 2026
NASIR
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Abhay Saraswat - Advocate for the applicant.
Shri Viraj Godha-GA appearing on behalf of Advocate General[r-1].
ORDER
1] They are heard. Perused the case diary / challan papers. 2] This is the second bail application filed by the applicant under Section 483 of B.N.S.S., 2023/439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.345/2017 registered at Police Station Bhavgadh, District Mandsaur (MP) for offence punishable under Sections 8/15,29 of the NDPS Act. The applicant is in custody since 29/1/2026 3] It is a case of bail jump.
4] Counsel for the applicant has submitted that the applicant was earlier granted bail by the coordinate Bench of this Court vide order daated 22.6.2018 passed in MCRC.No.22845/2018. However, subsequently, he could not mark his appearance before the Trial Court from 29.4.2024 as the applicant's brother had suffered paralysis and he also went out of town to Signature Not Verified Signed by: REENA PARTHO SARKAR Signing time: 2/25/2026 4:49:34 PM NEUTRAL CITATION NO. 2026:MPHC-IND:5605 2 MCRC-7893-2026 earn his livelihood. It is submitted that he surrendered himself on 29.1.2026, and is lodged in jail since then. It is further submitted that in the meantime, he has not committed any offence. Thus, it is submitted that further custody of the application is not required.
5] Counsel for the respondent/State, on the other hand, has opposed the prayer.
6] On due consideration of submissions, and on perusal of the case- dairy, and considering the fact that it is a case of bail jump, this Court is inclined to allow the application.
7] Accordingly, without commenting anything on merits of the matter, the present application for grant of bail is allowed. The applicant is directed to be released on bail upon his furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one solvent surety in the like amount to the satisfaction of the Trial Court for his appearance, as and when directed 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.
C.c. as per rules.
(SUBODH ABHYANKAR) JUDGE das Signature Not Verified Signed by: REENA PARTHO SARKAR Signing time: 2/25/2026 4:49:34 PM