SUKHRAJ SINGH URF RAJA vs STATE OF CHHATTISGARH

Digitally signed
by AJINKYA
PANSARE
Date:
2026.10.26
16:53:38
+0530
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CGHC010363402026 2026:CGHC:45051
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 8758 of 2026
 Sukhraj Singh Urf Raja S/o Santokh Singh Aged About 28 Years
R/o Makan No.17, Gali, No.14, Sanatan Nagar, Supella District-
Durg (C.G.) (As Per Challan)
... Applicant
versus
 State Of Chhattisgarh Through- Police Station Kabir Nagar,
District- Raipur (C.G.)
... Non-applicant
For Applicant : Mr. Pankaj Singh, Advocate
For Non-applicant : Ms. Laxmeen Kashyap, P.L.
Hon’ble Shri Justice Rakesh Mohan Pandey
Order On Board
26.10.2026
1) The applicant has preferred this First Bail Application under
Section 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 for grant
of regular bail, as he has been arrested in connection with Crime
No. 250/2025, registered at Police Station Kabir Nagar, District :
Raipur (C.G.) for the offence punishable under Sections 21(B),
21(C) and 29 of NDPS Act and Section 111 of BNS, 2023.
2) Case of the prosecution, in brief is that on 28.11.2025, Police
Station Kabir Nagar received secret information regarding illegal
possession and sale of heroin by co-accused Kamlesh Arora @

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Lali near Atari Bypass Road. Acting upon the said information, the
police conducted a raid and initially recovered 11.79 grams of
heroin, two mobile phones, and an electronic weighing scale from
his possession, followed by a subsequent recovery of 292 grams
of heroin. During investigation, co-accused Kamlesh Arora @ Lali
disclosed involvement of present applicant. Based on the
aforesaid allegations, the police registered the offence as
mentioned above against the present applicant. Hence, this
application.
3) Learned counsel for the applicant submits that no seizure has
been made from the present applicant and he has been falsely
implicated by the co-accused Kamlesh Arora @ Lali with an ulterior
motive. He further submits that the incident in connection with the
aforestated Crime Number occurred way back on 28.11.2025 and
the memorandum statement of Kamlesh Arora @ Lali was recorded
on 30.11.2025, but the applicant was not arrested. He contends
that only after the applicant was enlarged on bail by the co-
ordinate Bench vide order dated 09.04.2026 in connection with
Crime No. 261/2026 was he arrested in connection with Crime No.
250/2026 on 09.05.2026. He further contends that the applicant
has one pending criminal antecedent (Crime No. 261/2026), which
has duly been explained in this bail application; that the charge-
sheet has been filed; and that he has been in jail since
09.05.2026. As the conclusion of the trial is likely to take time, he
prays that the instant bail application may kindly be allowed.

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4) On the other hand, the learned counsel appearing for the
State/non-applicant opposes the bail application and submits that
a contraband article, i.e., 303.79 grams of heroin, was seized from
co-accused Kamlesh Arora @ Lali, who has implicated the
present applicant. She further submits that the applicant has one
pending criminal antecedent of a similar nature; therefore, he is
not entitled to the grant of regular bail.
5) I have heard learned counsel for the parties and perused the case
diary.
6) It appears that the police conducted a raid and apprehended co-
accused Kamlesh Arora @ Lali and initially recovered 11.79
grams of heroin, two mobile phones, and an electronic weighing
scale from his possession, followed by a subsequent recovery of
292 grams of heroin. The present applicant has been implicated
solely on the basis of the memorandum statement of co-accused
Kamlesh Arora @ Lali. Moreover, the applicant has one criminal
antecedent, wherein he has been enlarged on bail by a coordinate
Bench in MCRC No. 3236 of 2026. Considering that the charge-
sheet has already been filed before the competent court, the
applicant has been in jail since 09.05.2026, and the conclusion of
the trial is likely to take some time, this Court is of the view that
the applicant is entitled to be released on bail.
7) It is directed that in the event of the applicant executing a personal

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bond for a sum of Rs. 50,000/- to the satisfaction of the concerned
trial Court, he shall be released on bail on the following
conditions:-
(a) he shall make himself available for interrogation
by the police officer as and when required;
(b)he 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 from disclosing such fact to the
Court; and
(c) he shall not act in any manner which will be
prejudicial to a fair and expeditious trial.
The observation made hereinabove is for the purpose of
deciding this bail application only, the learned trial Court shall
decide the case on its own merits.
Sd/-
(Rakesh Mohan Pandey)
JUDGE
A j i n k y a