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Imam Hussain @ Maltu vs Ut Of J&K And Anr
2025 Latest Caselaw 2424 J&K

Citation : 2025 Latest Caselaw 2424 J&K
Judgement Date : 18 October, 2025

Jammu & Kashmir High Court

Imam Hussain @ Maltu vs Ut Of J&K And Anr on 18 October, 2025

Author: Sanjay Dhar
Bench: Sanjay Dhar
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
                                                          Reserved on: 07.10.2025
                                                        Pronounced on: 18.10.2025
                                                          Uploaded on:18.10.2025
                                                      Whether the operative part or
                                                       full judgment is pronounced
 Case No.:- Bail App No. 37/2025
            CrlM No. 238/2025
            c/w
            Crl R No. 33/2025
            CrlM No. 553/2025

 Imam Hussain @ Maltu

                                                                 .....Petitioner(s)

                 Through: Ms. Vasudha Sharma, Advocate

             Vs
 UT of J&K and anr.
                                                               ..... Respondent(s)

                   Through: Mr. Vivek Mattoo, Assisting counsel vice
                                  Mr. Vishal Bharti, Dy. A.G

 Coram:          HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                       JUDGMENT

1. The petitioner-Imam Hussain @ Maltu, through the medium of

present bail application has invoked jurisdiction of this Court

under Section 483 of BNSS for grant of bail in case arising out

of FIR No. 109/2023 for offences under Sections

8/21(c)/22(c)/25/27(a)/29 of NDPS Act, 1985. He has also

challenged order dated 20.11.2024 passed by learned

Additional Sessions Judge, Samba (hereinafter referred to as

"the trial Court") whereby charges for offences under Sections

8, 21(c), 25, 27-A and 29 of NDPS Act have been framed

against him.

2. As per case of the prosecution, on 25.11.2023, the police of

police station, Ghagwal had laid a Naka at Rajpura, near

Police Post, Rajpura. At about 1200 hours, one Mahindra

Boler vehicle bearing registration No. JK02AE/5538 was

proceeding from Sherpur towards Rajpura side. The said

vehicle was signalled to stop for checking purpose but the

driver of the vehicle tried to drive away the vehicle and in this

process, the vehicle collided with the official vehicle of police

post, Rajpura bearing registration No. JK21F/8385. The police

party apprehended one person who was sitting in the vehicle

bearing registration No. JK02AE/5538 on its front seat,

whereas, driver of the vehicle fled away from the spot. The

apprehended person was identified as Liqauat Ali @ Lucky who

identified the driver of the offending vehicle as Baghu, a

resident of Sarore of Bari Brahmana.

3. Accused Liqauat Ali @ Lucky was subjected to personal search

after complying with the mandate of Section 50 of the NDPS

Act and from his personal search, approximately 550 to 650

gms of Heroin like substance was recovered from right side

pocket of his trouser. The vehicle in question was also

subjected to search from which one Vivo Mobile Phone without

Sim Card was recovered. The apprehended accused disclosed

before the police that he had brought the contraband from

Gurdaspur, Punjab for the purpose of selling it to youth at

Samba. A docket in this regard was prepared on the basis of

which the aforesaid FIR came to be registered whereafter,

accused Liqauat Ali @ Lucky was arrested.

4. During investigation of the case, the recovered contraband was

seized and it was weighed. Its weight was found to be 589

grams without polythene. The samples were drawn from seized

contraband, the same were sealed and sent to FSL for

chemical analysis. The vehicle bearing registration No.

JK02AE-5538 was also seized. The mobile phone recovered

from the vehicle was seized and sent to FSL Srinagar for

analysis. It was found that the vehicle in question was

registered in the name of petitioner herein. It was stated by the

apprehended accused that the petitioner and co-accused

Baghu used to visit Punjab frequently for the purpose of

buying Chitta in order to sell the same to youth of Samba and

other adjoining districts. It was also disclosed by the said

accused that the petitioner has purchased the vehicle in

question from the sale proceeds of Heroin. The investigating

officer also collected the Call Data Record and tower location of

the accused persons and from its analysis, it was found that

all the accused persons used to frequently visit Punjab from

Samba and were in contact with each other. After obtaining

the FSL report, it was found that the recovered substance is

Diacetylmorphine (Heroin).

5. After completion of investigation of the case, offences under

Sections 8/21(c)/22(c)/25/27(a)/29 of NDPS Act, 1985 were

found established against accused Liqauat Ali @ Lucky, Baghu

and Imam Hussain @ Maltu, the petitioner herein. Initially, the

Challan was laid only against the co-accused Liqauat Ali @

Lucky as other two accused were absconding but later on,

after the arrest of the petitioner, a supplementary Challan was

produced before the learned Additional Sessions Judge,

Samba.

6. It seems that the petitioner had approached learned Additional

Sessions Judge, Samba (trial Court) for grant of bail but his

application was rejected by the said Court in terms of orders

dated 21.10.2024 and 03.01.2025. On 20.11.2024, the

learned trial Court passed another order whereby charges for

offences under Section 8, 21 (c), 25, 27-A of NDPS Act were

framed against the petitioner.

7. The petitioner has sought bail and has challenged the order

whereby charges have been framed against him on the

grounds that the material collected by the investigating agency

during the investigation of the case does not disclose

commission of any offence by the petitioner. It has been

submitted that case of the prosecution as against the

petitioner hinges on the disclosure statement made by co-

accused Liqauat Ali @ Lucky which has not even been made

part of the charge-sheet nor the same has been recorded in

writing by the investigating agency. It has been further

contended that even the Call Data Records do not connect the

petitioner to alleged crime as there is no document on record

to establish that the Cell numbers attributed to the petitioner

were actually being used by him. It has been submitted that

merely on the basis of CDRs, the petitioner cannot be

implicated in the alleged offences.

8. The respondent-prosecuting agency has, in its reply to the

application has, after narrating the allegations contained in

the charge-sheet against the petitioner and co-accused

contended that the petitioner is involved in a heinous offence

inasmuch as, commercial quantity of contraband substance

has been recovered from the co-accused with whom the

petitioner had hatched a conspiracy, therefore, he does not

deserve the concession of bail.

9. I have heard learned counsel for the parties and perused the

record of the case including the record of trial Court.

10. So far as principles for grant of bail in a non-bailable offence

are concerned, the same are more or less well settled on the

basis of judicial precedents of the Supreme Court and of this

Court. The factors required to be considered for deciding an

application for grant of bail are stated as under:

a) Whether there is any prima facie or reasonable ground to

believe that the accused had committed the offence.

b) Nature and gravity of the accusation.

c) Severity of the punishment in the event of conviction.

d) Danger of the accused absconding or fleeing if released on

bail.

e) Character, behaviour, means, position and standing of the

accused.

f) Likelihood of the offence being repeated.

g) Reasonable apprehension of the witnesses being

influenced.

h) Danger of justice to be thwarted by grant of bail.

11. So far as offences under NDPS Act are concerned, in cases

involving recovery of commercial quantity of the contraband as

also in the cases in which the accused is alleged to be involved

in an offence under Section 27-A of the said Act are

concerned, besides the aforesaid factors, at the time of

considering a prayer for bail of the accused, the Court is also

required to factor in the provisions contained in Section 37 of

the NDPS Act. As per the provisions contained in the said

section, before releasing an accused on bail, public prosecutor

has to be given an opportunity to oppose the application and

the Court has to be satisfied that there are reasonable grounds

for believing that he is not guilty of such offence and that he is

not likely to commit any offence while on bail. Section 37 of

NDPS Act is not complete bar to the grant of bail in a case

where recovery of contraband drug falls under the parameters

of commercial quantity or where accused is alleged to be

involved in offence of financing illicit trafficking and

harbouring offenders. It only provides that bail in such cases

cannot be granted unless the prosecutor has been given an

opportunity to oppose the application and the court is satisfied

that there are reasonable grounds for believing that he is not

guilty of such offence and that there is no likelihood of his

committing any offence while on bail.

11. In the backdrop of the aforesaid legal position, let us now

advert to the facts of the present case. The allegation against

the petitioner is that he is involved in conspiracy to possess

commercial quantity of contraband substance which has been

recovered from the possession of co-accused Liqauat Ali @

Lucky. It is alleged that the petitioner has allowed his vehicle

to be used for transportation of commercial quantity of

contraband and that he has been involved in financing of illicit

traffic and harbouring of offenders. Thus, the petitioner has

been booked for offences under Sections

8/21(c)/22(c)/25/27(a)/29 of NDPS Act, 1985. Vide order

dated 20.11.2024 passed by the learned trial Court, charges

for the aforesaid offences stand framed against the petitioner

which has been impugned by the petitioner by virtue of

revision petition bearing Crl R No. 33/2025. The contention of

the petitioner is that there is no material on record of the

charge-sheet which can connect him with the alleged crime.

12. In the above context, if we have a look at the material collected

by the investigating agency during investigation of the case, it

is revealed that we have material to show that 589 grams of

heroine have been recovered from the possession of co-

accused Liaquat Ali @ Lucky. Merely on the basis of statement

of said accused that the petitioner is also involved in the

conspiracy to possess and sell contraband substance, he

cannot be charged for the offences of possessing or selling

contraband substance, as the said statement is inadmissible

in evidence because the same is alleged to have been made

before the police and it has not led to discovery of any fact.

Apart from this, the said statement of the co-accused Liqauat

Ali @ Lucky has not even been recorded by the investigating

agency.

13. However, besides this statement, we have on record of the

charge-sheet the material to show that vehicle No.

JK02AE/5538 has been seized in which co-accused Liqauat

Ali @ Lucky was travelling along with the contraband. The said

vehicle as per the material collected by the investigating

agency is registered in the name of petitioner. Therefore, there

is material on record to prima-facie show that the petitioner

has allowed his vehicle to be used for transportation of

contraband which was recovered from the possession of

occupant of the said vehicle. Not only this, the Call Data

Records show that the petitioner was in constant touch with

co-accused Liqauat Ali @ Lucky and driver of the said vehicle,

co-accused Baghu. There is also material on record that all the

three of them have visited Punjab at one and the same time

which is clear from the tower locations regarding which

material has been collected by the Investigating Agency. Thus,

there are strong circumstances which tend to show that the

petitioner has been in touch with other co-accused and that he

has allowed his vehicle knowingly to be used for commission of

the offence. From this material, prima-facie, it appears that

the petitioner is involved in commission of offences for which

he has been charged. Thus, it can be safely stated that there

are grounds for presuming that the petitioner is involved in the

commission of the offences for which he has been charged. His

plea for discharge is, therefore, meritless.

14. So far as the question of grant of bail to petitioner is

concerned, as already stated, the petitioner is alleged to be

involved in conspiracy relating to possession of commercial

quantity of contraband by knowingly allowing his vehicle to be

used for commission of the said offence. Therefore, provisions

contained in Section 37 of the NDPS Act are attracted to the

facts of the present case. Since the petitioner has failed to

satisfy this Court that there are reasonable grounds to believe

that he is not guilty of offence for which he is charged,

therefore, he is not entitled to grant of bail.

15. The trial of the case has begun only about a few months back

and it is still at its inception. Further, it is to be noted that the

petitioner had absconded after the registration of the FIR. In

view of his said conduct and keeping in view the fact that most

of the prosecution witnesses are yet to be examined, enlarging

the petitioner on bail at this stage is likely to thwart the course

of justice.

16. For the foregoing reasons, both the petitions are found to be

without any merit. The same are, accordingly, dismissed.

(SANJAY DHAR) JUDGE JAMMU 18.10.2025 Tarun/PS Whether order is speaking: Yes

Whether order is reportable: Yes

Mahavir Singh 2025.10.18 17:54 I attest to the Bail App

integrity of this document

 
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