High Court cannot quash NDPS proceedings where prima facie material raises disputed factual issues.

The petitioner challenged FIR Crime No. 247/2026, the consequential charge-sheet, the order taking cognizance, and the order framing charges for offences under Sections 8, 18, 29 and 27-A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).

The prosecution alleged that, pursuant to secret information received on 6 March 2026, a police party discovered illegal opium cultivation in fields near the Shivnath River at Village Jhejhri. Co-accused Vikas Bishnoi was found at the spot, and on 7 March 2026 approximately 1,430,100 opium plants weighing 62,424.4 kilograms were allegedly seized.

During investigation, Vikas Bishnoi allegedly disclosed the involvement of the petitioner and other accused persons. The petitioner contended that he was not named in the secret information, did not own the land where the crop was found, was not present at the spot, and that no narcotic substance was recovered from him.

He further argued that the alleged seizure of agricultural and electrical equipment did not establish conscious possession, conspiracy, financing, or intentional participation. The State opposed the petition and supported continuation of the prosecution.

The Court applied the settled principle that the inherent jurisdiction to quash an FIR, charge-sheet or criminal proceedings must be exercised sparingly and only in exceptional cases; proceedings may be quashed where, even accepting the allegations at face value, no offence is disclosed, but not where a prima facie case exists.

Relying on Rupan Deol Bajaj v. K.P.S. Gill, Rajesh Bajaj v. State of NCT of Delhi and Medchl Chemicals & Pharma (P) Ltd. v. Biological E Ltd., the Court reiterated that patently absurd or inherently improbable allegations may be quashed, whereas a prima facie case should ordinarily proceed.

Under Neeharika Infrastructure Pvt. Ltd. v. State of Maharashtra, the High Court cannot conduct a mini-trial, evaluate the reliability or genuineness of evidence, or ordinarily obstruct investigation and prosecution of cognizable offences.

The same principle was reaffirmed in Pradeep Kumar Kesharwani v. State of Uttar Pradesh, namely, that disputed questions of fact and the evidentiary worth of investigation material cannot ordinarily be adjudicated under the inherent jurisdiction.

The Court held that the petitioner’s objections principally concerned the sufficiency and credibility of the prosecution evidence, including the alleged discrepancies regarding ownership and possession of the land, the evidentiary value of memorandum statements and seizure proceedings, and whether the petitioner possessed the requisite knowledge or consciously participated in the alleged opium cultivation.

These matters required appreciation of evidence and determination of disputed facts, which could not be undertaken in proceedings under Section 528 BNSS. At the preliminary stage, the Court was required only to determine whether the material, taken at face value, disclosed a prima facie case—not whether the prosecution would ultimately prove the charges beyond reasonable doubt.

The Court therefore declined to discard or meticulously examine the investigation material and left the petitioner’s defences to be raised before the trial court.

The petition seeking quashing of the FIR, charge-sheet, cognizance order, charge-framing order and consequential proceedings was accordingly dismissed, with no order as to costs.

The petitioner was permitted to raise all permissible defences before the trial court, which was directed to consider the matter independently and uninfluenced by the High Court’s observations.