Rajesh Meena vs The State Of Madhya Pradesh
2026 Latest Caselaw 960 MP

Madhya Pradesh High Court

Rajesh Meena vs The State Of Madhya Pradesh on 30 January, 2026

Author: Milind Ramesh Phadke

Bench: Milind Ramesh Phadke

          NEUTRAL CITATION NO. 2026:MPHC-GWL:3786




                                                             1                           MCRC-1697-2026
                             IN     THE      HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                       BEFORE
                                     HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                                ON THE 30th OF JANUARY, 2026
                                           MISC. CRIMINAL CASE No. 1697 of 2026
                                                     RAJESH MEENA
                                                         Versus
                                             THE STATE OF MADHYA PRADESH
                          Appearance:
                                  Shri Ashish Singh Jadoun - Advocate for applicant.

                                  Ms Anjali Gyanani - Public Prosecutor for respondent/State.

                                                                 ORDER

This is first bail application under Section 483 of BNSS filed by the applicant for grant of bail.

The applicant has been arrested on 08.12.2025 in connection with Crime No.1082/2025 registered at Police Station- Cantt., District Guna for offence punishable under Sections 8/21 of NDPS Act.

As per the prosecution case, a total quantity of 7.2 grams of smack has been seized from his possession.

Learned counsel for the applicant/accused has submitted that the applicant is innocent and has been falsely implicated. It is argued that the mandatory provisions of the NDPS Act were not complied with at the time of seizure. The said quantity being larger than the small quantity but lower than the commercial quantity. Conclusion of trial will take considerable time. The applicant is a permanent resident of District Guna and there is no likelihood

NEUTRAL CITATION NO. 2026:MPHC-GWL:3786

2 MCRC-1697-2026 of his absconding or tampering with the prosecution case. On these grounds, prayer is made to enlarge the applicant on bail.

Per contra, learned counsel for the State opposed the application and prayed for its rejection.

Heard learned counsel for the rival parties and perused the case diary. Considering the overall facts and circumstances of the case, the nature of allegations coupled with the fact that the trial is not likely to conclude in near future and prolonged pre- trial detention being an anathema to the concept of liberty, this Court is inclined to extend the benefit of bail to the applicant.

Accordingly, without expressing any opinion on merits of the case, this application is allowed and it is directed that the applicant be released on

bail on furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety of the like amount to the satisfaction of the trial Court/committal Court for his appearance on the dates given by the concerned Court.

This order will remain operative subject to compliance of the following conditions by the applicant:-

1. The applicant will comply with all the terms and conditions of the bond executed by him;

2. The applicant will cooperate in the investigation/trial, as the case may be;

3. The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to

NEUTRAL CITATION NO. 2026:MPHC-GWL:3786

3 MCRC-1697-2026 dissuade him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;

4. The applicant shall not commit any other offence during pendency of the trial, failing which this bail order shall stand cancelled automatically, without further reference to the Bench;

5. The applicant will not seek unnecessary adjournments during the trial; and

6. The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

A copy of this order be sent to the Court concerned for compliance. Certified copy of the order be given only after the defect pointed out by the cause-list is removed.

(MILIND RAMESH PHADKE) JUDGE

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