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Madhya Pradesh High Court
Mahendra Alias Takla Giri Goswami vs The State Of Madhya Pradesh on 10 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-GWL:8207
1 MCRC-11044-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
ON THE 10th OF MARCH, 2026
MISC. CRIMINAL CASE No. 11044 of 2026
MAHENDRA ALIAS TAKLA GIRI GOSWAMI
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Dinesh Singh Tomar - Advocate for the applicant.
Shri Dinesh Savita - PP for the State.
ORDER
This is first application filed by the applicant under Section 483 of the
BNSS 2023 for grant of bail relating to Crime No.32 of 2026 registered at
Police Station - Bairad, District District Shivpuri (M.P.) for the offence
under Sections 8/21 of NDPS Act.
2. Allegation against the present applicant is that he was found under
possession of 15 Gram Smack for which he was not having any valid license.
3. Learned counsel for the applicant / accused argued that applicant is
innocent and has been falsely implicated. It is further submitted that applicant
is in custody since 24.01.2026. Investigation is almost complete and charge-
sheet shall be filed soon, therefore, there is no requirement of further
custodial interrogation of the applicant. Under these circumstances, he prays
for grant of bail.
4. Per contra, learned State counsel vehemently opposed the bail
NEUTRAL CITATION NO. 2026:MPHC-GWL:8207
2 MCRC-11044-2026
application and prayed for its rejection citing the criminal antecedents of
three cases.
5. Heard learned counsel for the rival parties and perused the case
diary available on record.
6 . Considering the facts and circumstances of the case, but without
expressing any opinion on merits of the case, this application is allowed and
it is directed that the applicants be released on bail on furnishing personal
bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) along with
one solvent surety in the like amount to the satisfaction of the trial
Court/committal Court.
7. This order will remain operative subject to compliance of the
following conditions by the applicant(s):-
i) The applicant(s) will comply with all the terms and conditions of the
bond executed by him/them;
ii) The applicant(s) will cooperate in the investigation/trial, as the case
may be;
iii) The applicant(s) will not indulge himself/themselves in extending
inducement, threat or promise to any person acquainted with the facts of the
case so as to dissuade him/her/them from disclosing such facts to the Court
or to the Police Officer, as the case may be;
iv) The applicant (s) shall not commit any other offence or will not
repeat the offence in future. In case offence of same nature is repeated, this
bail order shall automatically stand cancelled.
v) The applicant(s) will not seek unnecessary adjournments during the
NEUTRAL CITATION NO. 2026:MPHC-GWL:8207
3 MCRC-11044-2026
trial; and
vi) The applicant(s) will not leave India without previous permission
of the trial Court/Investigating Officer, as the case may be.
vii) The applicant is directed to mark his presence on every Sunday
before the Police Station- Bairad, District Shivpuri, till conclusion of trial,
failing which this bail order shall stand automatically cancelled without
further reference to this court.
8. Learned State counsel is directed to send an e-copy of this order to
the Station House Officer of te concerned Police Station for information and
necessary action.
9 .E- copy of this order be sent to the trial Court concerned for
compliance, if possible, by the office of this Court.
Certified copy as per rules.
(RAJESH KUMAR GUPTA )
JUDGE
Vishal
