NOOR MOHAMMAD vs STATE OF CHHATTISGARH

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CGHC010411612026 2026:CGHC:45571
NAFR
Digitally
signed by
RAVI
SHANKAR
MANDAVI
RAVI
SHANKAR
MANDAVI
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRCA No. 1732 of 2026
Noor Mohammad S/o Shri Ali, Mohammad Aged About 23 Years R/o
Village Jhagarpur Raigarh, Thana Lailunga, District Raigarh,
Chhattisgarh.
... Applicant
versus
State Of Chhattisgarh Through- Station House Officer Police Station
Lailunga, District Raigarh Chhattisgarh.
... Respondent
(Cause title is taken from CIS)
For Applicant : Mr. Rajendra Patel, Advocate
For State/Respondent : Mr. Varunendra Mishra, Panel Lawyer
Hon’ble Shri Justice Parth Prateem Sahu
Order on Board
28/10/2026
1. Applicant has preferred first bail application filed under Section
482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short
‘BNSS’) for grant of anticipatory bail to the applicant who is
apprehending his arrest in connection with Crime No. 263/2026

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registered at Police Station - Lailunga, District – Raigarh (C.G.)
under Section 20(B) of NDPS Act.
2. As per the case of the prosecution, the police of police station
Lailunga received a secret information from the informant with the
averment that some persons are transporting contraband article
ganja in a Bolero vehicle from Odisha to U.P. via Lailunga
Patthalgaon, so on the basis of the said report the police made a
blockade near Rudukela Square Lailunga and saw the applicant
coming on a motorcycle, who fell down due to which he was
admitted in the hospital by the police and at the same time behind
the applicant a white colour Bolero vehicle bearing registration No.
26-B.H.-4095 was seen to be approaching which was stopped,
search was made and the police allegedly seized 4.108 kg
contraband article ganja, which was seized and crime was
registered against Jashwant Kumar and Jyoti Jatav for
commission of offence under section 20-B of NDPS Act and since
the name of the applicant is mentioned in the contents of the FIR
stating that he was piloting the Bolero vehicle, he is apprehending
his arrest in the said crime.
3. Learned counsel for applicant submits that applicant is innocent
and he has been falsely implicated in this case. He submits that
applicant is not connected in any manner in commission of
alleged crime. He submits that the applicant is local resident and
the accused persons are resident of Uttar Pradesh. Applicant is
not named in the FIR, however, according to his instruction, the

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applicant is being made accused only on the basis of
memorandum statement of the co-accused persons. There is no
other criminal antecedent registered against the applicant.
Hence, he may be enlarged on bail.
4. Learned State counsel opposes the submission of learned
counsel for applicant. He would submits that the applicant is made
accused only on the basis of memorandum statement of the co-
accused-Jashwant Kumar Sharma and read over the
memorandum statement. Upon asking he submits that in the
memorandum statement it is stated that the co-accused persons
found applicant on the way, gave money to guide him the road
towards the Chhattisgarh. He do not dispute the submission of
learned counsel for the applicant with regard to the submission
that there is no other criminal antecedent registered against the
applicant.
5. I have heard learned counsel for parties and perused the
documents placed on record.
6. Taking into consideration the facts and circumstances of the case,
the nature of allegation, submission made by learned counsel for
respective parties, in particular considering the submission of
learned counsel for the State based on the memorandum
statement read over, without commenting anything on merits of
the case, I am inclined to release the applicant on anticipatory
bail.

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7. Accordingly, the anticipatory bail application is allowed and it is
directed that in the event of arrest of applicant in connection with
the aforementioned crime number, he shall be released on
anticipatory bail by the Officer arresting him on his executing a
personal bond in the sum of ₹25,000/- with one surety in the like
sum to the satisfaction of the concerned arresting Officer.
Applicant shall also abide by the following conditions:
(i) that the applicant shall make himself available for
interrogation before the Investigation Officer as
and when required;
(ii) that the applicant shall not, directly or indirectly, make
any inducement, threat or promise to any person
acquainted with the facts of the case so as to dissuade
him/her from disclosing such facts to the Court or to any
police officer;
(iii) that the applicant shall not act, in any manner, which
will be prejudicial to fair and expeditious trial; and
(iv) that the applicant shall appear before the trial Court on
each and every date given to him by the said Court till
disposal of the trial.
Certified copy as per rules.
Sd/-
(Parth Prateem Sahu)
JUDGE
Ravi Mandavi