[Cites 1, Cited by 0]
Chattisgarh High Court
Tummala Veketshwar Rao vs Directorate Of Revenue Intelligence ... on 8 April, 2026
1
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRA No. 1926 of 2024
1 - Bhupendra Singh @ Bhupi S/o Girraj Singh Aged About 32 Years R/o Vill
Nagla Lacchi Chandap, Hathras, Mahamaya Nagar, 204101 Distt. Hathras State
Uttar Pradesh (Fathers Name Correctly Mentioned)
--- Appellant
versus
1 - Directorate of Revenue Intelligence Raipur Regional Unit Chhattisgarh
--- Respondent
CRA No. 2605 of 2025
1 - Tummala Veketshwar Rao S/o Tummala Ramanya Aged About 58 Years R/o
Teacherss Lay Out, Vishakhapatanam Pendurathi, Vishakhapatanam Andra,
Pradesh - 530551
--- Appellant
Versus
1 - Directorate of Revenue Intelligence Raipur Regional Unit Indore Zonal Unit
C/o Sanjeet Kumar Singh Intelligence Officer Raipur (C.G.)
--- Respondent
1 - Chandraveer @ Pintu/ Chintu S/o Shri Deewan Singh Aged About 28 Years
R/o Patti -Chuhara, Sonai, Aligarh, Bhanduri Sonai, Mathura, U.P. -281206
--- Appellant
Versus
1 - Directorate of Revenue Intelligence Raipur, Regional Unit, Indore Zonal
Unite, C/o Sanjeet Kumar Singh, Intelligence Officer, Raipur C.G.
--- Respondent
1 - Amit Kumar @ Jeetu S/o Shri Deewan Singh Aged About 31 Years R/o Nagla
Bari, Post - Tuksan, District - Hathras, Uttar Pradesh.
--- Appellant
Versus
1 - Directorate of Revenue Intelligence 30/Civil Lines, Panchsheel Nagar Raipur
Regional Unit, Indore Zonal Unit, C/o Sanjeet Kumar Singh, Intelligence Officer,
Raipur, Chhattisgarh.
--- Respondent
1 - Dorilal S/o Badan Singh Aged About 35 Years R/o House No. 183, Vishan
Ganj, Mathura, Uttar Pradesh- 281001
--- Appellant
Versus
1 - Directorate of Revenue Intelligence Raipur Regional Unit, Indore Zonal Unit
C/o Sanjeet Kumar Singh, Intelligence Officer, Raipur, Chhattisgarh
--- Respondent
(Cause-title taken from Case Information System)
Order Sheet
08-04-2026 Heard Mr. B.P. Singh, learned counsel for the appellants in
CRA No.1883/2024 and CRA No.2605/2025, Mr. Pranav Kumar
Tiwari, learned counsel for the appellant in CRA No.1926/2024 and
Mr. Hemant Gupta, learned counsel for the appellant in CRA
No.1901/2024. Also heard Mr. Anumeh Shrivastava learned counsel
for the respondent/DRI and Mr. Shashank Thakur, learned Addi.
Advocate General for the State.
Heard.
CRA No.2605 of 2025 is admitted for hearing.
Learned counsel for the respondent DRI as well as learned
counsel for the State submit that appellant Chandraveer @ Pintu/
Chintu has been arrested.
Let affidavit to that effect be filed by the competent officer.
Learned counsel for the State submits that in compliance of
the Court's order dated 11-09-2025 affidavit has already been filed by
Director General of Police on 22-09-2025.
Mr. Hemant Gupta, learned counsel who has filed appeal on
behalf of appellant Chandraveer @ Pintu/ Chintu in CRA
No.1901/2024 is also present and he wants and is granted some time
to seek fresh instruction in the matter.
Heard I.A. No.1/2024 in CRA No.1926/2024, I.A. No.1/2024 in
CRA No.1883/2024, I.A. No.1/2024 in CRA No.1901/2024, I.A.
No.1/2024 in CRA No.1924/2024 and I.A.No.1/2025 in CRA
No.2605/2025 filed for suspension of sentence and grant of bail.
Appellants Bhupendra Singh @ Bhupi in CRA No.1926/2024,
Dorilal in CRA No.1883/2024, Chandraveer @ Pintu/ Chintu in CRA
No.1901/2024 and appellant Amit Kumar @ Jeetu in CRA
No.1924/2024 have been convicted and sentenced by the judgment
of conviction and order of sentence dated 25-07-2024 passed by the
learned Special Judge (NDPS Act) Raipur (C.G.) in Special Session
(NDPS Act) Case No.33/2022 in the following manner with a direction
to run all the jail sentences concurrently :-
Conviction Sentence
U/s 20(b)(ii)(C) of the R.I. for 15 Years and fine of
Narcotics Drugs and Rs.1,50,000/-, in default of payment of
Psychotropic Substances Act, fine amount additional R.I. for 3 years.
1985 (in short 'NDPS Act)
U/s 29 of NDPS Act R.I. for 15 Years and fine of
Rs.1,50,000/-, in default of payment
of fine amount additional R.I. for 3
years.
Appellant Tummala Veketshwar Rao in CRA No.2605/2025,
has been convicted and sentenced by the judgment of conviction and
order of sentence dated 17-11-2025 passed by the learned Special
Judge (NDPS Act) Raipur (C.G.) in Special Session (NDPS Act) Case
No.33/2022 in the following manner with a direction to run all the jail
sentences concurrently :-
Conviction Sentence
U/s 29 of NDPS Act R.I. for 15 Years and fine of
Rs.1,50,000/-, in default of payment
of fine amount additional R.I. for 3
years.
U/s 25 of NDPS Act R.I. for 10 Years and fine of
Rs.1,00,000/-, in default of payment
of fine amount additional R.I. for 2
years.
Learned counsel appearing for the appellants in CRA
No.1883/2024, CRA No.2605/2025, CRA No.1926/2024 and CRA
No.1901/2024 submit that there is no cogent and clinching evidence
against the appellants. There are omissions and contradictions in the
statement of the prosecution witnesses. The mandatory provisions of
NDPS Act have not been complied with in the case and there is no
seizure of Ganja from appellants Dorilal, Chandraveer @ Pintu/
Chintu and Tummala Veketshwar Rao. Therefore, the appellants may
be enlarged on bail.
On the other hand, learned counsel for the respondent
opposes the applications for suspension of sentence and grant of bail
and submits that looking to the nature of offence and quantity of
Ganja seized from the accused persons, i.e., 833 kg., they are not
entitled for bail.
Considering the quantity of contraband which has been
recovered form the appellants and the statement of the witnesses
regarding their indulgence in the offence in question, applications
(I.A. No.1/2024 in CRA No.1926/2024, I.A. No.1/2024 in CRA
No.1883/2024 and I.A. No.1/2025 in CRA No.2605/2025) filed for
suspension of sentence and grant of bail to the appellants in these
appeals, are rejected. Further, as appellant Chandraveer @ Pintu/
Chintu was absconding and presently he has been arrested, his
application I.A. No.1/2024 for suspension of sentence and grant of
bail filed in CRA No.1901/2024 is also rejected.
None appeared for the appellant in CRA No.1924/2024,
however, as the applications of other appellants have been rejected
we are not inclined to take other view while considering on the bail
application filed by the appellant in CRA No.1924/2024, accordingly
I.A. No.1/2024 filed in CRA No.1924/2024 is also rejected.
Let the present appeals be listed for final hearing on
27-04-2026 as the appellants are in jail since 2021 and one of the
accused who was put to trial subsequently is in jail since 2025.
Sd/- Sd/-
(Ravindra Kumar Agrawal) (Ramesh Sinha)
Judge Chief Justice
Aadil
