Chhattisgarh HC Grants Bail To Man And Brother-In-Law Accused Of Hindering Police Arrest In NDPS Case

The applicants were arrested on 14 July 2026 in connection with Crime No. 67/2026, registered at Police Station Purur under Sections 115(2), 121(1), 126(2), 132, 191(2), 191(3), 221, 262, 263, 296 and 351(3) of the Bharatiya Nyaya Sanhita, 2023.

The prosecution alleged that, when police went to arrest Applicant No. 1 in a separate NDPS case, the applicants and others obstructed the arrest and manhandled police personnel, injuring an Assistant Sub-Inspector.

The applicants sought regular bail, asserting that they were falsely implicated, that the charge-sheet had been filed, and that Applicant No. 1 had obtained bail in the NDPS case.

The State opposed bail, alleging obstruction and assault on police personnel, but did not dispute that the charge-sheet had been filed.

The application was considered under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, which provides the basis for the High Court’s exercise of jurisdiction over regular bail applications.

In deciding the application, the Court considered the facts and circumstances, the nature of the allegations, the period of pre-trial detention, and the likely time required to conclude the trial.

The Court considered the competing submissions, including the alleged obstruction of police and injury to an officer, alongside the applicants’ detention since 14 July 2026, the filing of the charge-sheet, and the prospect that trial would take considerable time.

On that basis, and without expressing any opinion on the merits, it found it appropriate to grant bail.

Bail was subject to conditions concerning adjournments, attendance, appearance on specified trial dates, and consequences for failure to comply.

A certified copy was directed to be sent to the trial court for information and compliance.