Jameel Beg vs State Of Chhattisgarh
2025 Latest Caselaw 4258 Chatt

Chattisgarh High Court

Jameel Beg vs State Of Chhattisgarh on 4 September, 2025

KUNAL DEWANGAN

Digitally signed by KUNAL DEWANGAN

HIGH COURT OF CHHATTISGARH AT BILASPUR

MCRC No. 7042 of 2025

Jameel Beg Versus State of Chhattisgarh

MCRC/7057/2025

Order Sheet

04/09/2025 Heard Mr. Shikhar Sharma, learned counsel appearing

for the applicants. Also heard Mr. Amit Verma, learned Panel

Lawyer appearing for the non-applicant/State.

Learned counsel for the applicants submit that the

applicants are innocent and have been falsely implicated in

this case. He submits that the applicant Jameel Beg was not

even present at the spot and no recovery has been made

from him, as the same has been recovered from the

possession of the accused- Pawan and Yaman. He further

submits that with regard to the earlier NDPS case registered

against the applicant namely Jameel Beg and his wife, the

applicant has already been acquitted by the trial Court vide

judgment dated 01.05.2025. Hence, the allegation that he has

repeated the same offence is baseless.

On the other hand learned State counsel submits that

the applicants are involved in the present case. Although no

recovery of any incriminating article has been made from the

pointing out or possession of the applicant-Jameel, the

contraband article was recovered from the co-accused,

namely Pawan Kumar Shriwas and Yaman Prakash Patel.

They were riding another motorcycle and were found in

possession of 9.00 kg of Ganja. Their bail application (No.

7057/2025) is also listed for consideration today. He further

submits that the applicant, Jameel Beg, was also wanted in

another NDPS case registered against him and his wife under

Section 20(B)(ii)(b) of the NDPS Act, in which 3.920 kg of

Ganja was recovered. Although he was acquitted by the

learned trial Court on 01.05.2025 in that case, the FIR in the

present matter was registered against him on 09.06.2025,

which clearly shows that he has again indulged in the same

offence. It is further submitted that the applicant has been in

custody since 26.07.2025.

Considering the nature of allegation levelled against the

applicants and the period of detention in jail and the recovery

being made, let the matter be listed again in the month of

November, 2025.

                           -                         Sd/-       Sd/-
                                                  (Ramesh Sinha)
                                                   Chief Justice




Kunal