ROSHAN BECK, Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. 1. The aforesaid three applications are being disposed off by this common order as they arise out of same crime number.

(2.) The applicants have been arrested on 21.07.2020 on the allegation of having committed offence under Section 21(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985. They moved these applications for grant of bail in connection with Crime No.113/2020, registered at Police StationRamanujganj, District- Balrampur-Ramanujganj (C.G.).

(3.) A truck carrying 719 Nos. pieces of 100 ml bottles of cough syrup of drugs codeine phosphate was intercepted and seized by the police on 21.07.2020 and that vehicle was allegedly driven by applicant Kyamddeen Ansari accompanied with co-accused Virendra Kumar. It is alleged that when Kyamddeen Ansari was taken into custody and his memorandum was recorded, he disclosed that narcotic drug was being transported and supplied to the co-accused Anil Kumar Jaiswal and co-accused Anil Jaiswal was to pay Rs. 99,000/- upon delivery of the cough syrup bottles. It is alleged that when the vehicle reached to the destination, accused Anil Kumar Jaiswal was present there and at that time, police reached and seized Rs. 99,000/- from the possession of the accused Anil Kumar Jaiswal. As far as applicant Roshan Beck is concerned, he was sitting in a car alongwith Anil Jaiswal. From the memorandum of Kyamddeen Ansari, it has come out that Anil Jaiswal was involved in illegal sale and purchase of narcotic drugs. It was presumed that Roshan was also involved in the case on the basis that Roshan was sitting in the same car. Later on, currency notes of different denominations were seized from the possession of Anil Jaiswal.