SHEIKH JAVED Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Aakash Singh, learned counsel for the petitioner. Also heard Mr. S.S. Baghel, learned Government Advocate, appearing for the State/respondent.

(2.) The present petition has been filed by the petitioner with the following prayer:

(3.) Learned counsel for the petitioner submits that on 26/9/2024, Police Station Civil Line received information from an informant that one Kalpana Kurre, along with a child in conflict with law, was allegedly engaged in illegal sale of narcotic and psychotropic substances. Acting upon the said information, the police conducted a raid and seized 296 tablets of Nitrazepam from Kalpana Kurre and 600 tablets of Alprazolam from the child in conflict with law. Consequently, FIR No. 924/2024 was registered against them. It is submitted that during investigation, on the basis of memorandum statement of Kalpana Kurre, co-accused Godavari Kurre @ Ginni Jangade was arrested. The police also seized a photocopy of the bank statement of account No. 100047998667 of Equitas Bank for the period from 1/1/2024 to 26/9/2024. On the basis of the said bank statement and memorandum statement of co-accused Godavari Kurre, the present petitioner was arrested on 26/10/2024 on allegations relating to alleged financial transactions connected with illegal drug trafficking. It is contended that the petitioner has been in judicial custody since then. It is further submitted that during pendency of Criminal Case No. 16447/2024 before the Court of learned Chief Judicial Magistrate, Bilaspur, another incident was reported on 21/10/2024 wherein the police allegedly seized 150 ampoules of Buprenorphine injections from accused Sristi Kurre, leading to registration of FIR No. 1004/2024 under Ss. 21, 22 and 29 of the NDPS Act.