Rajbeer Singh vs State Of Chhattisgarh

The applicant has preferred this first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail as he has been arrested in connection with Crime No. 236/2026 registered at Police Station Jamul, District Durg (C.G.) for the offence punishable under Sections 21(B) and 27(A) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter, “NDPS Act”).

Case of the prosecution, in brief, is that on 10/04/2026, the police conducted a raid on account of information received from an informer and seized 81.4 grams of contraband Heroin from the possession of the present applicant Rajbeer Singh and 10.5 grams of contraband Heroin was recovered from the possession of the co-accused Kuldeep Singh. On the said basis, the aforesaid offence was registered against the accused persons and they were arrested.

Mr. Vikas Kumar Pandey, learned counsel appearing for the applicant, would submit that the applicant is innocent and has falsely been implicated in the present case. He would further submit that the quantity of contraband seized from the possession of the present applicant i.e. 81.4 grams of Heroin is less than commercial quantity. He would also submit that co-accused Rajvinder Kaur has already been granted bail by this Court vide order dated 06/08/2026 passed in MCRC/5593/2026. He would also submit that the applicant has no previous criminal antecedents, the charge-sheet has already been filed and the applicant has been in judicial custody since 10/04/2026, and since the conclusion of the trial is likely to take considerable time, the applicant may be enlarged on regular bail.

On the other hand, Ms. Ritika Verma, learned counsel appearing for the non-applicant/State, would oppose the bail application and submit that this bail application preferred by the applicant is liable to be rejected.

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

Taking into consideration the facts and circumstances of the case, particularly that the quantity of contraband seized from the possession of the present applicant i.e. 81.4 grams of Heroine is of intermediate quantity and the co-accused Rajvinder Kaur has already been granted bail by this Court vide order dated 06/08/2026 passed in MCRC/5593/2026 and further considering that charge-sheet has already been filed, the applicant has no criminal antecedent, he is in judicial custody since 10/04/2026, and the conclusion of the trial is likely to take some time, this Court is inclined to enlarge the applicant on regular bail. Accordingly, the bail application is allowed.

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

The observation made hereinabove is for the purpose of deciding this bail application only, the trial Court shall decide the case on its own merits.