Madhya Pradesh High Court
Ramchandra vs The State Of Madhya Pradesh on 11 May, 2026
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2026:MPHC-IND:13477
1 MCRC-9785-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 11th OF MAY, 2026
MISC. CRIMINAL CASE No. 9785 of 2026
RAMCHANDRA
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Abhishek Rathore - Advocate for the applicant.
Shri Viraj Godha - G.A. for State.
ORDER
1. They are heard. Perused the record.
2. This is the fifth bail application filed by applicant under Section 483 of BNSS, 2023 / 439 of Criminal Procedure Code, 1973 for grant of temporary bail on the ground of his medical condition. The applicant is implicated in connection with Crime No.122/2024 registered at Police Station Ratangarh, Neemuch (MP) for offence punishable under Sections 8/15 of N.D.P.S. Act. The applicant is in custody since 10.05.2024.
3. Looking to the health status report of the applicant sent by the concerned jail, Neemuch, in which it is stated that the applicant needs specialized treatment, as earlier he was suffering from paralysis even before his arrest, this Court is inclined to allow the present application for a period of one month.
4. Accordingly, without commenting on merits of the case, the Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 5/11/2026 6:30:14 PM NEUTRAL CITATION NO. 2026:MPHC-IND:13477 2 MCRC-9785-2026 application for temporary bail is allowed. It is directed that applicant shall be released on temporary bail for a period of one month only from the date of his release, subject to his 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 concerned trial Court. That applicant shall surrender before the Trial Court immediately on or before the expiry of aforesaid period, failing which, the Police Authority will be at liberty to arrest the applicant without further reference to this Court.
5. Accordingly, present application stands allowed and disposed of.
Certified copy as per rules.
(SUBODH ABHYANKAR) JUDGE Pankaj Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 5/11/2026 6:30:14 PM