[Cites 3, Cited by 0]
Chattisgarh High Court
Ajeet Singh vs State Of Chhattisgarh on 16 March, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:12477
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 2438 of 2026
Ajeet Singh S/o Late Hriday Narayan Singh, Aged About 42 Years, R/o
Mayapur, Near Chandni Chowk, Police Station Ambikapur, District Surguja,
Chhattisgarh
... Applicant
versus
State of Chhattisgarh Through The SHO, Police Station Ambikapur, District
Surguja, Chhattisgarh
... Non-applicant
For Applicant : Mr. Ujjawal Agrawal, Advocate.
For Non-applicant/State : Mr. Saurabh Sahu, Panel Lawyer.
Hon'ble Shri Ramesh Sinha, Chief Justice
Digitally
signed by
Order on Board
PREETI
PREETI
KUMARI
KUMARI
Date:
16.03.2026
2026.03.17
10:49:18
+0530
1.
The applicant has preferred this First Bail Application under Section 483
of The Bharatiya Nagarik Suraksha Sanhita (BNSS) for grant of regular
bail, as he has been arrested in connection with Crime No.112/2025,
registered at Police Station: Ambikapur District- Surguja (C.G.) for the
offences punishable under Sections 21(c) and 22(c) of Narcotic Drugs
and Psychotropic Substances Act, 1985 (for short, "NDPS Act").
2. As per the prosecution story, on 10.07.2025, the ASI of Police Station
Kotwali, Ambikapur, received a tip-off from an informant that on the main
road near Maulavi Bandh, Ambikapur, three persons, namely Anil Gupta,
Chandan Soni, and the present applicant Ajeet Singh, were waiting with
narcotic cough syrup and injections for sale. Acting upon the said
information, the police reached the spot and conducted a search of the
bag allegedly kept by them. During the search, 149 bottles of Wings RX
Codeine Phosphate & Triprolidine Hydrochloride Syrup Onerex TM (100
ml each), 100 pieces of Buprenorphine Maleate Injection IP, and 100
pieces of Pheniramine Maleate Injection IP (2 ml each), totaling about
16,100 ml, were allegedly recovered from the joint possession of the said
three persons, including the present applicant. The said contraband was
seized on the spot and, on that basis, an FIR was registered against the
above-named co-accused and the present applicant under Sections 21(c)
and 22(c) of the NDPS Act.
3. Learned counsel for the applicant submits that the applicant is innocent
and he has been falsely implicated in this case. He further submits that
the alleged contraband was not seized from the individual possession of
the present applicant. He further submits that in the present case, the
charge-sheet has been filed before the competent Court and the applicant
has no previous criminal antecedents, and he is in jail since 20.02.2025,
further the conclusion of the trial is likely to take some time therefore, he
prays for grant of bail.
4. On the other hand, the learned counsel for the State opposed the prayer
for grant of bail and submits that the quantity of contraband articles seized
from the joint possession of the present applicant and other co-accused
persons, is above commercial quantity and further the bail applications of
two co-accused persons has already been rejected by this Court vide
order dated 01.09.2025 and 07.11.2025 passed in MCRC Nos.
6893/2025 and 8840/2025, hence, it is an organized crime, looking to the
seriousness of this case, the present applicant is not entitled for grant of
bail.
5. I have heard learned counsel for the parties and perused the material
available on record.
6. Taking into consideration the facts and circumstances of the case,
nature and gravity of offence levelled against the applicant and further
the fact that the quantity of contraband article which is said to have
been recovered from the joint possession of present applicant and
co-accused persons, is above the commercial quantity, also
considering the fact that the bail applications of two co-accused persons
has already been rejected by this Court vide order dated 01.09.2025 and
07.11.2025 passed in MCRC Nos. 6893/2025 and 8840/2025, hence, it
is an organized crime, looking to the seriousness of this case, this
Court is of the opinion that it is not a fit case to release the applicant on
bail.
7. Accordingly, the bail application of applicant - Ajeet Singh involved in
Crime No.112/2025, registered at Police Station: Ambikapur District-
Surguja (C.G.) for the offences punishable under Sections 21(c) and
22(c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for
short, "NDPS Act"), is rejected at this stage.
8. Needless to say that the trial Court concerned is at liberty to proceed and
conclude the trial expeditiously.
9. The Office is directed to provide a certified copy of this order to the trial
Court for necessary information and compliance forthwith.
Sd/-
(Ramesh Sinha)
Chief Justice
Preeti
