[Cites 5, Cited by 0]
Chattisgarh High Court
Pradeep Gendre vs State Of Chhattisgarh on 23 March, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:13815
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 2636 of 2026
Pradeep Gendre S/o Devlal Gendre Aged About 31 Years R/o In Front of
Gayatri Dawakhana, Purani Basti Gogaon P.S. Gudhiyari Raipur, Distt. Raipur
(C.G.) (Address Completely Not Mentioned In Bail Rejection Order)
... Applicant
versus
State of Chhattisgarh Through Station House Officer, Police Station-Tikrapara,
Raipur Distt. Raipur (C.G.)
... Non-applicant
For Applicant : Mr. Shubhank Tiwari, Advocate.
For Non-applicant/State : Ms. Vaishali Mahilong, Dy. Govt. Advocate.
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
23.03.2026
1.
This is the First bail application filed under Section 483 of the Bhartiya
Nagarik Suraksha Sanhita, 2023, for grant of regular bail to the applicant
ABHISHEK
SHRIVAS
SHRIVAS
Date: who has been arrested in connection with Crime No. 600/2025 registered
2026.03.24
12:49:27 +0530
at Police Station - Tikrapara, Raipur, District Raipur (C.G.), for the
offence punishable under Section 21(C), 27, 27(A), 29 of the Narcotic
Drugs and Psychotropic Substances Act, 1985 and Section 111 of the
Bhartiya Nyaya Sanhtia, 2023 and Section 25 of the Arms Act.
2. The prosecution story, in brief, is that on 03.08.2025, secret information
was received by the police personnel of Police Station Tikrapara, Raipur,
District Raipur (C.G.), to the effect that certain persons were in
possession of contraband substances. Acting upon the said information,
a search was conducted at EWS Block-B, House No. 504, Sector-4,
Kamla Vihar, Raipur. During the search, 10.23 grams of heroin was
seized from Suvit Shrivastava, and 402.64 grams of heroin was seized
from the possession of Lavjeet Singh. A mobile phone was seized from
Ashvin Chandravanshi, and all of them were arrested. During the course
of investigation, his memorandum statement was recorded, wherein he
disclosed the name of the present applicant. Subsequently, the applicant
was arrested, and his memorandum statement was recorded, in which he
allegedly stated that he had made illegal transactions relating to the
buying and selling of "chitta" through his Axis Bank Account No.
920020052910042 to PhonePe No. 7987331638, which is registered in
his name. It is further alleged that a sum of Rs. 1,10,700/- was
transferred from his bank account to the account of co-accused Ashvin
Chandravanshi, having HDFC Bank Account No. 50200106747292.
3. Learned counsel for the applicant submits that the present applicant has
been falsely implicated in this case and the alleged contraband article
were not seized from the possession of the present applicant. He also
submits that mandatory provisions of NDPS Act and the concerned
police station did not take proper investigation before lodging FIR against
the applicant. He further submits that the present applicant has no
criminal antecedents and he is in jail since 16.08.2025 and conclusion of
the trial may take some time, therefore, he prays for grant of regular bail
to the present applicant.
4. On the other hand, the learned State counsel opposes the bail
application of the present applicant and submits that the name of the
present applicant surfaced in the memorandum statement of co-accused
persons. She further submits that the applicant, in his memorandum
statement, has admitted his involvement in illegal transactions relating to
contraband "chitta," and an amount of Rs. 1,10,700/- has been
transferred from his bank account to the account of co-accused, which
prima facie indicates his involvement in the offence. Therefore, the
present applicant is not entitled to the grant of regular bail.
5. I have heard learned counsel appearing for the parties and perused the
case diary.
6. Considering the submissions made by learned State counsel and upon
perusal of the case diary, this Court finds that the name of the present
applicant has surfaced in the memorandum statement of co-accused
persons. Moreover, 10.23 grams of heroin has been seized from co-
accused Suvit Shrivastava and 402.64 grams of heroin has been seized
from co-accused Lavjeet Singh, which is above the commercial quantity.
Further, as per the prosecution case, the applicant has allegedly
admitted his involvement in illegal transactions relating to contraband
"chitta," and an amount of Rs. 1,10,700/- has been transferred from his
bank account to the account of the co-accused, which prima facie
indicates his involvement in the offence. Considering the aforesaid facts
and circumstances of the case, and looking to the nature and gravity of
the offence, this Court is not inclined to grant bail to the applicant.
Accordingly, the bail application is hereby rejected.
7. Accordingly, the bail application of the applicant - Pradeep Gendre,
involved in Crime No. 600/2025 registered at Police Station - Tikrapara,
Raipur, District Raipur (C.G.), for the offence punishable under Section
21(C), 27, 27(A), 29 of the Narcotic Drugs and Psychotropic Substances
Act, 1985 and Section 111 of the Bhartiya Nyaya Sanhtia, 2023 and
Section 25 of the Arms Act, is rejected.
8. Needless to say that the trial Court concerned is at liberty to proceed and
conclude the trial expeditiously.
9. Office is directed to send a certified copy of this order to the trial Court
concerned for necessary information and compliance forthwith.
Sd/-
(Ramesh Sinha)
ChiefJustice
Abhishek
