LOKESH ALAIS SONU AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Ratnesh Kumar Agrawal, learned counsel for the petitioner. Also heard Mr. Malay Jain, learned Panel Lawyer for the respondents / State.

(2.) The petitioner has filed this petition with following prayer:

(3.) Prosecution story in a nutshell is that on 23/9/2024, respondent No. 2 receiving the information from an informer that the Shubham Soni kept the Narcotic Drugs and Pistol enquired the matter and recorded the memorandum statement of the coaccused Shubham Soni, wherein it is stated that he obtained the possession of the Pistol from One Ayush Agrawal. On the basis of the said enquiry crime no. 735/2024 for punishable Offences Under Sec. 21(c), 29 of NDPS Act, Sec. 25 Arms Act and Sec. 111 of BNS 2023 has been registered against the petitioner and co-accused. During the investigation name of the petitioner substituted in the place of the name of Ahush Agrawal and Challan No. 18/2025 dtd. 14/1/2025 filed before the learned Special Court (NDPS) Raipur, District Raipur (C.G.). On 16/1/2025 learned Trial Court cognizance the punishable offences Under Sec. 21(c), 29 of NDPS Act, Sec. 25 Arms Act and Sec. 111 of BNS 2023 and on the basis of the challan and registered the Special Criminal Case No. 4/2025 between "State of Chhattisgarh Vs. Shubham Soni & others" and thereafter criminal proceeding has been initiated. The petitioner arrested in the aforesaid crime and this Court granted bail on 5/2/2025 in the M.Cr.C. No. 8192/2024. The co-accused namely Shubham Soni stated in his memorandum statement that he is running the business of selling the Narcotic Drugs after is in jail of the Ayush Agrawal and he purchase the pistol from One Sonu Agrawal residing of Gudhiyari. On the basis of the said statement petitioner arrayed as accused in the concern crime. Hence this petition.