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Madhya Pradesh High Court
Shailendra Singh @Somu vs The State Of Madhya Pradesh on 26 March, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:25063
1 MCRC-12483-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
ON THE 26th OF MARCH, 2026
MISC. CRIMINAL CASE No. 12483 of 2026
SHAILENDRA SINGH @SOMU
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Ghan Shyam Pandey - Advocate for the applicant.
Shri Ravindra Shukla - Dy. Government Advocate for the State.
ORDER
This is the first bail application filed by the applicant under Section
483 of Bharatiya Nagarik Suraksha Sanhita , 2023/ 439 of Code of Criminal
Procedure for grant of regular bail relating to FIR/Crime No.1079/2025
registered at Police Station - Rampur Baghelan, District - Satna (M.P.) for
the offence punishable under Sections 8/20 and 29 of NDPS Act. The
applicant is in custody since 06.03.2026.
2. Learned counsel for the applicant has submitted that as per
prosecution, it is alleged that on 08.12.2025, a raid was made in the house of
co-accused Pankaj Singh and from his house 46.134 KG contraband Ganja
was recovered and in his memorandum, it was disclosed that co-accused Anil
Bagri has carried the Ganja on the instructions of the present applicant on
04.12.2025. Learned counsel for the applicant has further submitted that the
applicant was arrested in a Crime No.380/2025 for offence under Sections
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2 MCRC-12483-2026
8/20 of NDPS Act registered at Police Station - Nareni, District Banda and
the bail order was passed by Hon'ble the Allahabad High Court in Bail
Application No.2928/2026 on 16.02.2026, thus, the applicant was clearly in
the custody and he was not present in on the spot on 04.12.2025, thus, the
offence could not be committed by the applicant.
3. Learned counsel for the applicant has also submitted that the
applicant has filed a complaint before the Judicial Magistrate First Class,
Satna against the four Police Officers namely Ramayan Singh, Shivam
Shukla, Ankesh Marmat and Prashant Parauha and being aggrieved with that
the false case has been made against the present applicant on the basis of
memorandum. Learned counsel for the applicant has further submitted that a
complaint was made on 03.12.2021 to Superintendent of Police, Satna but no
inquiry was done after that Police in any case started implicating him on the
basis of memorandum only. Co-accused Anil Bagri has been enlarged on bail
and from the possession of the applicant, nothing has been recovered and the
applicant did not supply any drug or contraband Ganja. Trial will take time
to be concluded, hence, the applicant is entitled to be released on bail.
4. Learned counsel for the State has opposed the bail application and
has submitted that the applicant has criminal record of three cases of the
same nature, therefore, no case of bail is made out, hence, the applicant is not
entitled to be released on bail.
5. Heard the parties and perused the case diary.
6. Looking to the factual aspects as well as the bail order of Hon'ble
Allahabad High Court that the applicant was in custody and the applicant has
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been implicated in the case only on the basis of memorandum, coupled with
the fact that trial will take time to be concluded, this Court deems it
appropriate to enlarge the applicant on bail, therefore, without commenting
anything on the merits of the case, this bail application is allowed.
7. It is directed that the applicant shall be released on bail on his
furnishing personal bond in a sum of Rs.50,000/- (Rupees Fifty Thousand
Only) with one surety in the like amount to the satisfaction of the trial Court
concerned for his appearance before the said Court on all such dates as may
be fixed by that Court in this regard during the pendency of trial.
8. It is further directed that the applicant shall comply with the
provisions of Section 480(3) of BNSS.
9. Accordingly, Misc. Criminal Case stands disposed of.
C.C. as per rules.
(DEVNARAYAN MISHRA)
JUDGE
DPS
