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CRM(M) No. 999/2025

HIGH COURT OF JAMMU & KASHMIR AND LADAKH

AT JAMMU

Bail App No. 261/2025

CrlM No. 1850/2025

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CRM(M) No. 999/2025

CrlM No. 1851/2025

Reserved on: 06.02.2026

Pronounced on: 13.02.2026

Uploaded on: 13.02.2026

Whether the operative part or full judgment

is pronounced: Full Judgment.

Mathupotra Sohil

Age 28 Years S/O Arif Bhai R/O

Jangleshwar Society, Street No. 14,

Jangleshwar, Rajkot, Gujrat-361002

…..Appellant(s)/Petitioner(s)

Through: Mr. M. A. Bhat, Advocate.

vs

Narcotic Control Bureau, Jammu .…. Respondent(s)

Through: Mr. Vishal Sharma, (Sr. Advocate) DSGI

With Mr. Eishan Dadichi, CGSC.

Coram: HON‟BLE MR. JUSTICE RAJNESH OSWAL , JUDGE

JUDGMENT

CRM(M) No. 999/2025

1. The petitioner has filed CRM(M) No. 999/2025 for quashing of the order

dated 07.08.2025 passed by the learned Principal Sessions Judge (Special

Court under NDPS Act), Samba (for short „the Trial Court‟), whereby he

has been charged along with others, for commission of offences punishable

under Sections 8/20/25/27-A/29 of the NDPS Act. Simultaneously, the

petitioner has filed an application for grant of bail bearing Bail App No.

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CRM(M) No. 999/2025

261/2025. Both these petitions are being disposed of by this common

judgment.

2. The petitioner has impugned the order dated 07.08.2025 primarily on the

ground that the learned Trial Court has relied heavily on confessional

statements recorded under Section 67 of the NDPS Act, which are

inadmissible in evidence for the purpose of framing charges. Furthermore,

the complaint filed by the respondent lacks specific allegations or material

evidence against the petitioner. The respondent has failed to attribute any

active role to the petitioner regarding the procurement, concealment,

transportation, or financing of the alleged contraband and his inclusion as

an accused is based solely on his association with the co-accused, devoid of

independent corroboration. It is also stated that his statement recorded

under Section 164 Cr.PC as well as that of the co-accused, clearly reflects

that the petitioner was a mere occupant of the vehicle, neither possessing

knowledge, nor participation in the alleged offenses. Additionally, the

provisions of Section 27-A of the NDPS Act are inapplicable, as there is no

cogent evidence of the petitioner financing illicit activities. While the

respondent vaguely refers to bank transactions involving co-accused

accounts, no link establishes the petitioner's involvement. Mere Call Detail

Records (CDRs) showing communication between petitioner and co-

accused do not constitute proof of financing. Accordingly, it is urged that

the learned Trial Court has failed to appreciate the controversy properly at

hand.

3. Mr. M. A. Bhat, learned counsel for the petitioner has reiterated the

submissions made in the memo of petition and has vehemently argued that

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the petitioner was merely a co-occupant of the vehicle and except that there

is no allegation against the petitioner in respect of any knowledge that such

contraband was lying in that vehicle, which is substantiated by the

statement made by the petitioner and the co-accused No. 2. He has placed

reliance upon the judgments as mentioned in the order impugned.

4. Per contra, Mr. Vishal Sharma, learned DSGI appearing for the respondent,

submits that specific prior information was received indicating that the

petitioner, acting in concert with other accused persons, was transporting a

substantial quantity of contraband from Kashmir to Mumbai. Acting on this

intelligence, a naka was established, leading to the apprehension of the

petitioner and his co-accused and the subsequent recovery of 11 kilograms

of Charas (commercial quantity) from the vehicle. He further contends that,

at the stage of framing charges or considering discharge, the Court is not

required to conduct a meticulous appreciation of evidence. Rather, the

evidence is to be sifted solely to determine the existence of a prima facie

case sufficient to put the accused to trial. He has further submitted that the

learned trial court has rightly passed the order.

5. Heard learned counsel for the parties and perused the record.

6. Record depicts that a complaint titled „Union of Indiat hrough Sub-

Inspector Narcotics Control Bureau, Jammu vs. Khureshi Yasin Inayatali

and others‟ has been filed by the respondent against the petitioner and other

accused for commission of offences punishable under Sections 8/20/26/27-

A and 29 of the NDPS Act. It is stated that on 29.03.2024, Sh. Ram

Shankar Paswan, Sub Inspector, NCB Jammu received the secret

information from a reliable source that four persons namely, Khureshi

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Yasin Inayatali, Mitesh C Bagda, Bhatti Feroj and Mathupotra Sohil

(petitioner) were smuggling huge quantity of contraband from Kashmir to

Mumbai via Samba/Gagwal area by a private vehicle bearing registration

No. GJ 18 EA 0002 and they were to reach Samba/Gagwal area between

0600 Hrs to 0800 Hrs on 30.03.2024. On receipt of the said information, the

same was recorded by Sh. Ram Shankar Paswan, Sub Inspector, NCB,

Jammu and was placed before Sh. Harish Kumar, Assistant Director, NCB

on 29.03.2024 for further directions. Assistant Director discussed the matter

with Sh. Ram Shankar Paswan and detailed the team consisting of Sh.

Ravinder Kumar Bhagat, Sub-Inspector, Sh. Gurmeet Singh, S. A. Sh.

Ravinder, S. A. Sh. Vasdev Bhardwaj, Hav. Sh. Ravinder Kumar Sepoy,

Sh. Anuj Kumar, Sepoy, Sh. Madan Lal, Driver and Sh. Sandeep Sepoy as

driver and issued order dated 29.03.2024 along with search authorisation in

the name of Sh. Ravinder Kumar Bhagat, Sub-Inspector, who collected the

seal “Narcotics Control Bureau Jammu Zonal Unit 2” from Sh. Harish

Kumar, Assistant Director, NCB, Jammu. Accordingly, on 30.03.2024, at

about 0430 Hrs. the NCB team left from Jammu for Samba/Ghagwal and

reached at NH 44, Police Naka Tapyal near Police Station Ghagwal at

about 0540 Hrs. Thereafter, at about 0735 Hrs. the NCB Team noticed the

suspected vehicle bearing registration No. GJ 18 EA 0002 coming from

Jammu towards Naka Tapyal. Sh. Ravinder Kumar Bhagat and NCB Team

signalled the driver of the said vehicle to stop and get the vehicle parked on

side of the naka at National Highway 44, District Samba. The driver

disclosed his name as Qureshi Yasin Inayat Ali and his other three

companions disclosed their names as Mitesh C Bagda, Bhatti Feroj and

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Mathupotra Sohil (petitioner). During search of the suspected vehicle

bearing registration No. GJ 18 EA 0002 in presence of the independent

witnesses and suspected persons, NCB team recovered 02 packets having

brown coloured packing tape, which were concealed in the left front

window of the said car and 06 packets of suspected contraband concealed

in the base of the wiper of front glass of the said vehicle. The packets were

opened and during test, were found positive for Charas. The total weight of

the moisture charas was found to be 11.355 Kilograms along with packing

material. Thereafter, panchnama was prepared and after completing the

seizure process, panchnama was read over to all the accused persons in

presence of the independent witnesses and then the panchnama was signed

by all the suspected persons, both independent witnesses and the Seizing

Officer-Sh. Ravinder Kumar Bhagat, Sub-Inspector. The Seizing Officer

deposited the seized material in the NCB Malkhana, Jammu on 30.03.2024

and took Godown receipt on 30.03.2024 from Sh. Harish Kumar, Assistant

Director, NCB, Jammu vide Godown entry No. 92. Statements of the

accused were recorded and on 31.03.2024, a team was detailed by Sh.

Harish Kumar to conduct follow up action against the suspect Riyaz Ahmad

Dagga. Riyaz Ahmad Dagga appeared before Sh. Koushal Kumar,

Investigating Officer on 02.04.2024 and his statement was recorded. He

disclosed the name of Umar Batla. Riyaz Ahmad Dagga identified the four

accused who were arrested on 31.03.2024. It was Umar who deposited six

lakh rupees for charas in the account of Aizaz Ahmad Dagga i.e. brother-in-

law of Riyaz Ahmad Dagga. The samples were sent to CRCL, New Delhi

Pusa Road vide letter dated 02.04.2024 and report was received from

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CRCL on 27.04.2024. The test report confirmed that each sample tested

positive for Charas. Efforts were made to conduct search of house of Aizaz

Ahmad Dagga and notice was also issued for his appearance before the

Investigating Officer, but he did not appear. Statements of Mitesh C Bagda

and Mathupotra Sohil were recorded under Section 164 CrPC before the

learned Additional Special Mobile Magistrate, Samba on 24.04.2024 and

27.05.2024 respectively, wherein they deposed that the seized drugs were

placed by Riyaz Ahmad Dagga in the vehicle bearing registration No. GJ

18 EA 0002. During investigation, it was found that Mobile No.

XXXXXXXXXX was being used by Mohd. Umar, registered in the name

of Majerul Hoque. Notice under Section 67 of the NDPS Act was also

issued to Majerul Hoque, but he did not appear before the Investigating

Officer. It was also found that another Mobile No. XXXXXXXXXX was

used by Mohd. Umar, registered in the name of Rizwan Hussain Sayed.

Notice under Section 67 of the NDPS Act was also issued to Rizwan

Hussain Sayed, but he did not appear before the Investigating Officer.

Mobile No. XXXXXXXXXX was found to be used by Riyaz Ahmad

Dagga, registered in the name of Mymoona Beguam. Notice under Section

67 of the NDPS Act was also issued to Mymoona Beguam, but she also did

not appear before the Investigating Officer. It is also stated that CDRs in

respect of different mobile numbers were obtained and it was found that all

the accused were connected with each other.

7. During investigation it was established that in pursuance of the criminal

conspiracy, Khureshi Yasin Inayatali procured 11 Kilograms of Charas

from Riyaz Ahmad Dagga, which was financed by Mohd. Umar @ Umar

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@ Umar Batla on whose behalf Khureshi Yasin Inayatali transacted in the

account of Aijaz Ahmad Dagga who is the brother-in-law of Riyaz Ahmad

Dagga. Riyaz Ahmad Dagga kept the seized charas in cavity of the seized

vehicle bearing registration No. GJ 18 EA 0002, which was to be delivered

at parking place of Ajmer Dargah by Khureshi Yasin Inayatali to Mohd.

Umar Sheikh. Mitesh C Bagda, Bhatti Feroj and Mathupotra Sohil came

along with Khureshi Yasin Inayatali for consumption of Charas. The

entry/exit register of Shreeza Hotel reveals that Khureshi Yasin Inayatali,

Mitesh C Bagda, Bhatti Feroj and Mathupotra Sohil stayed on 29.03.2024

at Srinagar and it clearly proved that they were collectively involved in the

criminal conspiracy for procuring, possessing, transportation, financing of

the contraband and had committed offences punishable under Sections

8/20/25/27-A/29 of NDPS Act.

8. It is settled law that while considering the issue of framing charge against

the accused or his discharge, the Court can neither examine the material

brought on record in detail nor examine the sufficiency of the material to

establish the offence against the accused. In „State v. Anup Kumar

Srivastava, (2017) 15 SCC 560, the Hon‟ble Apex Court has held that the

court can discharge the accused if the court is of the opinion that no offence

is made out, but the court cannot examine the material in detail brought on

record. The relevant paras are reproduced as under:

“25. Framing of charge is the first major step in a criminal trial where

the court is expected to apply its mind to the entire record and

documents placed therewith before the court. Taking cognizance of an

offence has been stated to necessitate an application of mind by the

court but framing of charge is a major event where the court considers

the possibility of discharging the accused of the offence with which he

is charged or requiring the accused to face trial. There are different

categories of cases where the court may not proceed with the trial and

may discharge the accused or pass such other orders as may be

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CRM(M) No. 999/2025

necessary keeping in view the facts of a given case. In a case where,

upon considering the record of the case and documents submitted

before it, the court finds that no offence is made out or there is a legal

bar to such prosecution under the provisions of the Code or any other

law for the time being in force and there exists no ground to proceed

against the accused, the court may discharge the accused. There can be

cases where such record reveals the matter to be so predominantly of a

civil nature that it neither leaves any scope for an element of

criminality nor does it satisfy the ingredients of a criminal offence

with which the accused is charged. In such cases, the court may

discharge him or quash the proceedings in exercise of its powers

under the provisions.

30. It was contended by the learned counsel for the appellant State that

the High Court exceeded its jurisdiction while quashing the order of

charge passed by the Special Court, CBI Cases. The legal position is

well settled that at the stage of framing of charge the trial court is

not to examine and assess in detail the materials placed on record

by the prosecution nor is it for the court to consider the

sufficiency of the materials to establish the offence alleged against

the accused persons. At the stage of charge the court is to examine

the materials only with a view to be satisfied that a prima facie

case of commission of offence alleged hasbeen made out against

the accused persons. It is also well settled that when the petition is

filed by the accused under Section 482 of the Code seeking for the

quashing of charge framed against him the court should not

interfere with the order unless there are strong reasons to hold

that in the interest of justice and to avoid abuse of the process of

the court, a charge framed against the accused needs to be

quashed. Such an order can be passed only in exceptional cases

and on rare occasions. The court is required to consider the “record

of the case” and documents submitted therewith and, after hearing the

parties, may either discharge the accused or where it appears to the

court and in its opinion there is ground for presuming that the accused

has committed an offence, it shall frame the charge. Once the facts

and ingredients of the section exist, then the court would be right in

presuming that there is ground to proceed against the accused and

frame the charge accordingly. This presumption is not a presumption

of law as such. The satisfaction of the court in relation to the existence

of constituents of an offence and the facts leading to that offence is a

sine qua non for exercise of such jurisdiction. It may even be weaker

than a prima facie case.”

(emphasis added)

9. In „State v. R. Soundirarasu, 2022 SCC Online SC 1150‟, the Hon‟ble

Supreme Court after taking note of the various provisions contained in the

Criminal Procedure Code for discharge of the accused, observed as under:

56. Despite the slight variation in the provisions with regard to

discharge under the three pairs of Sections referred to above, the

settled legal position is that the stage of framing of charge under

either of these three situations, is a preliminary one and the test of

“prima facie” case has to be applied — if the trial court is satisfied

that a prima facie case is made out, charge has to be framed.

57. The nature of evaluation to be made by the court at the stage of

framing of charge came up for consideration of this Court in Onkar

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Nath Mishra v. State (NCT of Delhi), (2008) 2 SCC 561, and

referring to its earlier decisions in the State of Maharashtra v. Som

Nath Thapa, (1996) 4 SCC 659, and the State of M.P. v. Mohanlal

Soni, (2000) 6 SCC 338, it was held that at that stage, the Court

has to form a presumptive opinion as to the existence of the

factual ingredients constituting the offence alleged and it is not

expected to go deep into the probative value of the materials on

record. The relevant observations made in the judgment are as

follows:

“11. It is trite that at the stage of framing of charge the

court is required to evaluate the material and

documents on record with a view to finding out if the

facts emerging therefrom, taken at their face value,

disclosed the existence of all the ingredients constituting

the alleged offence. At that stage, the court is not

expected to go deep into the probative value of the

material on record. What needs to be considered is

whether there is a ground for presuming that the offence

has been committed and not a ground for convicting the

accused has been made out. At that stage, even strong

suspicion founded on material which leads the court to

form a presumptive opinion as to the existence of the

factual ingredients constituting the offence alleged

would justify the framing of charge against the accused

in respect of the commission of that offence.”

(emphasis added)

10. The Hon‟ble Supreme Court, after considering its various pronouncements,

has further delineated the principles to be applied by the Court while

considering issue of framing charge/discharge in „Ghulam Hassan Beigh

v. Mohd. Maqbool Magrey, (2022) 12 SCC 657‟ and the relevant para is

reproduced as under:

“27. Thus from the aforesaid, it is evident that the trial court is

enjoined with the duty to apply its mind at the time of framing of

charge and should not act as a mere post office. The endorsement on

the chargesheet presented by the police as it is without applying its

mind and without recording brief reasons in support of its opinion is

not countenanced by law. However, the material which is required

to be evaluated by the court at the time of framing charge should

be the material which is produced and relied upon by the

prosecution. The sifting of such material is not to be so

meticulous as would render the exercise a mini trial to find out

the guilt or otherwise of the accused. All that is required at this

stage is that the court must be satisfied that the evidence

collected by the prosecution is sufficient to presume that the

accused has committed an offence. Even a strong suspicion

would suffice. Undoubtedly, apart from the material that is placed

before the court by the prosecution in the shape of final report in

terms of Section 173CrPC, the court may also rely upon any other

evidence or material which is of sterling quality and has direct

bearing on the charge laid before it by the prosecution.”

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(emphasis added)

11. It is contended by the petitioner that he was simply co-occupant of the

vehicle and as such, had no role in procurement, concealment,

transportation or financing of the alleged contraband seized from the

vehicle mentioned above. This contention of the petitioner, in fact, is a

defence, and at this stage, the defence of the petitioner cannot be

considered. As already mentioned above, all the accused persons resided in

Hotel Shreeza on 29.03.2024 and prior information was received by the

NCB, Jammu regarding transportation of contraband by all the four accused

persons, namely, Khureshi Yasin Inayatali, Mitesh C Bagda, Bhatti Feroj

and Mathupotra Sohil. This information led to the successful apprehension

of the four persons mentioned in the information along with contraband.

The petitioner has admitted that he was accompanying the other three

accused persons. Interestingly, he filed an application before the learned

trial court as to whether the prosecution had cited him as a witness or

arrayed him as an accused and the said application came to be dismissed

vide order dated 04.06.2025 and after, hearing the petitioner and other

accused persons, they were charged for commission of offences punishable

under Sections 8/20/25/27-A/29 of NDPS Act.

12. The contention of the petitioner that the learned trial court has relied upon

the statements made under Section 67 of the NDPS Act for the purpose of

charging him is belied by the observation made by the learned trial court in

Para 17 of the order impugned, wherein the learned trial court has observed

as under:

“I am not oblivious about non-admissibility of the statements of

the accused under Section 67 of the NDPS Act before NCB

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Sleuths, but the documentary evidence in the guise of CDRs of

Cell Numbers of the accused, the bank transactions do point a

finger towards the culpability of the accused prima facie for

commission of offences as indicated in the complaint.”

13. These observations were made after taking note of the allegations levelled

by the respondent against the petitioner and other accused persons, as such,

there is no force in the submission made by the learned counsel for the

petitioner that the learned trial court has relied upon the statements made

under Section 67 of the NDPS Act.

14. A perusal of the order impugned reveals that the learned trial court also

rejected the contention of the petitioner that he had simply accompanied the

other accused persons for consumption of Charas, with an observation that

this contention is not sustainable because for simply consumption of

Charas, accused would have never accompanied the co-accused in the

vehicle with such huge quantity of Charas weighing 11 Kilograms. This is

quite unbelievable that a person would travel from Gujarat to Srinagar just

for consuming charas.

15. All the accused were apprehended together travelling in the vehicle

pursuant to secret information carrying the names of all the four accused

including the petitioner and their staying together at Hotel Shreeza at

Srinagar, subsequent recovery of charas from the vehicle in which all the

four accused (including the petitioner) were travelling and at this stage

there is sufficient material for connecting the petitioner with the

commission of alleged offences.

16. In Madan Lal vs. State of HP, (2003) 7 SCC 465, though the judgment

was rendered after the trial, the Hon‟ble Supreme Court upheld the

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conviction of the accused and observed that the question of “conscious

possession” has to be determined with reference to the factual

backdrop of each case. The Court held that from the evidence on

record, it was discernible that all the accused were travelling together

in a vehicle, were known to each other, and had not explained as to

how they happened to travel together from the same destination in a

non-public vehicle. These circumstances were held sufficient to

establish conscious possession.

17. In view of the guardrails laid down by the Hon‟ble Supreme Court of India

for the purpose of considering the issue of charge/discharge, this Court is of

the considered view that all the contentions, as raised by the petitioner, at

the most amount to defence, which the petitioner is well within his right to

raise before the learned trial court during trial, but on these grounds, the

petitioner cannot be discharged.

18. I have gone through the order dated 07.08.2025 passed by the learned

Principal Sessions Judge (Special Court under NDPS Act), Samba, whereby

the petitioner along with other accused has been charged for commission of

offences punishable under Sections 8/20/25/27-A/29 of the NDPS Act and I

do not find any reason to interfere with the well- reasoned order.

19. In view of the above, the present petition is found to be misconceived, and

the same is dismissed along with the connected application.

Bail App No. 261/2025

1. The petitioner is seeking bail in the case Crime No. 03/2024 of NCB,

Jammu on the similar grounds as mentioned above.

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2. It is stated that the order, whereby the bail application of the petitioner has

been rejected, has overlooked the non-compliance of mandatory statutory

requirements under the NDPS Act.

3. The respondent has filed response, thereby narrating the factual aspects of

the case, as already mentioned above. It is stated that in view of the bar

contained in Section 37 of the NDPS Act, bail cannot be granted to the

petitioner.

4. Heard learned counsel for the parties and perused the record.

5. Record depicts that the petitioner earlier had approached the learned trial

court for grant of bail, however, the same was rejected vide order dated

29.08.2025.

6. As already mentioned above, the petitioner has been charged for

commission of offences under Sections 8/20/25/27-A/29 of the NDPS Act.

The quantity of the contraband allegedly recovered from the car is

commercial quantity and rigours of Section 37 of NDPS Act are squarely

applicable in the instant case. In „Union of India vs VIGINN K.

Varghese”, 2025 LiveLaw(SC) 1101, the Hon‟ble Apex Court set aside

the order granting bail with following observations:

18. This Court ordinarily shows deference to the discretion exercised

by the High Court while considering the grant of bail. However,

offences involving commercial quantity of narcotic drugs stand on a

distinct statutory footing. Section 37 enacts a specific embargo on

the grant of bail and obligates the Court to record satisfaction on

the twin requirements noticed above, in addition to the ordinary

tests under the Code of Criminal Procedure.

(emphasis added)

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7. In “Union of India v. Ajay Kumar Singh”, 2023 SCC OnLine SC 346,

the Hon‟ble Apex Court cancelled the bail granted to the respondent-

accused with the following observations:

17. The quantity of “ganja” recovered is admittedly of commercial

quantity. The High Court has not recorded any finding that the

respondent-accused is not prima facie guilty of the offence

alleged and that he is not likely to commit the same offence when

enlarged on bail rather his antecedents are indicative that he is a

regular offender. In the absence of recording of such satisfaction by

the court, we are of the opinion that the High Court manifestly erred

in enlarging the respondent-accused on bail.

(emphasis added)

8. In „State of Meghalaya v. Lalrintluanga Sailo‟, (2024) 15 SCC 36, the

Hon‟ble Apex Court has observed as under:

8. As relates the twin conditions under Section 37(1)(b)(ii) of the

NDPS Act viz. that, firstly, there are reasonable grounds for

believing that the accused is not guilty of such offence and,

secondly, he is not likely to commit any offence while on bail it was

held therein that they are cumulative and not alternative. Satisfaction

of existence of those twin conditions had to be based on the

“reasonable grounds”, as referred above.

9. In the decision in State of Kerala v. Rajesh [State of

Kerala v. Rajesh, (2020) 12 SCC 122] , after reiterating the broad

parameters laid down by this Court to be followed while

considering an application for bail moved by an accused

involved in the offences under the NDPS Act, in para 18 thereof

this Court held that the scheme of Section 37 of the NDPS Act

would reveal that the exercise of power to grant bail in such

cases is not only subject to the limitations contained under

Section 439 of the Code of Criminal Procedure, but also subject

to the limitation placed by Section 37(1)(b)(ii) NDPS Act.

Further it was held that in case one of the two conditions

thereunder is not satisfied the ban for granting bail would

operate.

10. Thus, the provisions under Section 37(1)(b)(ii) of the NDPS

Act and the decisions referred supra revealing the consistent

view of this Court that while considering the application for bail

made by an accused involved in an offence under the NDPS Act

a liberal approach ignoring the mandate under Section 37 of the

NDPS Act is impermissible. Recording a finding mandated under

Section 37 of the NDPS Act, which is sine qua non for granting bail

to an accused under the NDPS Act cannot be avoided while passing

orders on such applications.

(emphasis added)

9. In view of the facts, as narrated above, this Court, at this stage, in absence

of any evidence to the contrary, is not in a position to return a finding that

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there are sufficient grounds to believe that the petitioner is not guilty of

commission of offences, of which he has been charged.

10. In view of the above, this Court is of the considered view that the petitioner

has not been able to make out a case for grant of bail.

11. Accordingly, the instant bail application is found to be misconceived and

the same is dismissed along with the connected application.

(RAJNESH OSWAL )

JUDGE

Jammu

13.02.2026

Sahil Padha

Whether the order is speaking: Yes/No

Whether the order is reportable: Yes/No