Kallu Singh vs State Of Chhattisgarh

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 who has been arrested in connection with Crime No. 58/2026 registered at Police Station Gole Bazar, Raipur (C.G.), for the offence punishable under Section 20 (B) of NDPS Act.

Case of the prosecution, in brief is that the police of Police Station Gole Bazar, Raipur, received a secret information from the informant and on the said information conducted a raid and seized 6.46 kgs of Ganja from the applicant, thereafter, the aforesaid offence was registered against the applicant.

It has been argued by learned counsel for the applicant that the applicant has falsely been implicated in this case. He also submits that from the possession of the applicant intermediate quantity of Ganja was seized. It is further argued that the applicant has no criminal antecedents and he is in jail since 13.03.2026 and conclusion of the trial is likely to take quite long time. Therefore, he prays for grant of regular bail to the applicant.

On the other hand, learned counsel appearing for the State/non-applicant would oppose the bail application and submit that the charge-sheet has been filed in the present case before the competent Court and also endorse the said submission that the applicant has no criminal antecedents. She further submits that from the possession of the applicant contraband article i.e. 6.46 Kgs of Ganja was seized , therefore, the present applicant is not entitled for grant of bail.

I have heard learned counsel appearing for the parties and perused the case diary.

Having considered the facts and circumstances of the case that the contraband article i.e. 6.46 Kgs of Ganja was recovered from the possession of the applicant, which is less than commercial quantity. Moreover, the present applicant has no criminal antecedents. Also considering the fact that the charge-sheet has been filed in the present case before the competent Court and the applicant is in jail since 13.03.2026, conclusion of the trial may take some time, therefore, this Court is of the view that the applicant is entitled to be released on bail in this case.

Accordingly, the regular bail application is allowed and it is directed that in the event of the applicant executing a personal bond for a sum of Rs.50,000/-each with one surety in the like sum to the satisfaction of the concerned trial Court, he shall be released on bail on the following conditions:-