UNION OF INDIA Vs. MAN SINGH VERMA

JUDGEMENT

(1.) The present appeal arises from the impugned order dtd. 22/5/2024 passed by the High Court of Judicature at Allahabad, Lucknow Bench in Crl. Misc. Bail Application No.2812 of 2023, wherein the High Court directed the Director of Narcotics Control Bureau [For short 'NCB'], New Delhi, to pay a sum of Rs.5,00,000.00 (Rupees Five Lakhs) as compensation to the respondent for the alleged wrongful confinement. Aggrieved by the said direction, the Union of India through NCB has preferred the present appeal.

(2.) The brief facts leading to the present appeal are as under :-

(3.) We have heard Mr. Satya Darshi Sanjay, learned Additional Solicitor General for the appellant, and Mr. Pijush K. Roy, learned Senior Counsel appointed as Amicus Curiae in the matter. The respondent, despite service, has not entered an appearance. We have also perused the material placed on record and the written submission filed by the Amicus Curiae. The main contentions raised, as can be understood from the record, have been recorded as under: