Madhya Pradesh High Court
Kashiram vs The State Of Madhya Pradesh on 26 February, 2024
Author: Anil Verma
Bench: Anil Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
MCRC No. 57503 of 2023
(KASHIRAM Vs THE STATE OF MADHYA PRADESH)
Dated : 26-02-2024
Shri Harsh Rana - Advocate for applicant.
Shri Vishal Panwar - Panel Lawyer for the respondent/State.
Heard on I.A.No.2431/2024, which is an application for grant of temporary bail to the applicant relating to Crime No.118/2021 registered at Police Station Bhaugarh, District Mandsaur (M.P.) for the offence under Sections 8/15, 25 and 29 of the Narcotics Drugs and Psychotropic Substances Act, 1985. The applicant is in custody since 11/09/2023.
2. Applicant is seeking temporary bail on the ground of serious illness of his wife as she diagnosed with intervertebral disc bulge in spine and having urinal problem due to nerve compression. There is no one in the family to take care of her. Therefore, applicant be released on temporary bail.
3. The factum of illness of wife of the applicant has been verified by counsel for the respondent / Sate and submits that wife of the applicant is required to undergo immediate surgery. Documents regarding her treatment are also annexed.
4. Perused the impugned order of the trial Court as well as the case diary.
5. After considering all the facts and circumstances of the case and also taking note of the ailment of the mother of the applicant, I deem it proper to release the applicant on temporary bail for a period of one month.
6. It is directed that applicant be released on temporary bail for a period of one month from the date of his release, on his furnishing personal bond in the sum of Rs.75,000/- (Rupees Seventy Five Thousand Only) with one solvent Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 26-02-2024 19:04:34 2 surety in the like amount to the satisfaction of the trial Court. He shall surrender back before the trial Court immediately after completion of one month's period from the date of his release. In case of failure to do so, the trial Court shall be free to take necessary steps for arrest of the applicant.
7. With the aforesaid, I.A.No.2431/2024 stands allowed.
8. List the matter after one month.
Certified copy as per rules.
(ANIL VERMA) JUDGE Tej Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 26-02-2024 19:04:34