State Of Chhattisgarh vs Rahul Sharma
2025 Latest Caselaw 4556 Chatt

Chattisgarh High Court

State Of Chhattisgarh vs Rahul Sharma on 18 September, 2025

                                 1/2


                                                       Digitally signed
                                                       by SHUBHAM
                                           SHUBHAM     SINGH
                                           SINGH       RAGHUVANSHI
                                           RAGHUVANSHI
                                                       Date: 2025.09.19
                                                       18:06:37 +0530




      HIGH COURT OF CHHATTISGARH AT BILASPUR


                        ACQA No. 708 of 2024



       STATE OF CHHATTISGARH versus RAHUL SHARMA

                            Order Sheet


18/09/2025        Ms. Pragya Pandey, Dy. G.A. for the State.

                  Mr.    Amit   Kumar   Sahu,    Advocate         for     the
             Respondent.

Upon perusal of the record during the final hearing, it is observed that the case involves 250 kg 800 grams of cannabis. The Trial Court framed charges under Section 8(c) read with Section 20(B)(II)

(b) of the NDPS Act. However, there appears to be a discrepancy in the judgment dated 27.03.2019. While the first paragraph of the judgment mentions the seized quantity as 250 kg 500 grams and refers to Section 8(c) read with Section 20(B)(II)(b), paragraph 24 of the judgment mentions acquittal under Section 8(c) read with Section 20(B)(II)(a) of the NDPS Act. Given that the seized quantity is commercial and falls under Section 20(B)(II)(c) of the NDPS Act, which

prescribes a maximum sentence of 20 years.

In view of above, in accordance with Rules 24 & 25 of the Chhattisgarh High Court Rules, 2007, the Registry is directed to verify the records and list the matter before the appropriate Bench.

Sd/-

(Sanjay Kumar Jaiswal) Judge

Shubham