CHANDRAVEER SINGH @ PINTU/CHINTU Vs. DIRECTORATE OF REVENUE

JUDGEMENT

(1.) These three bail applications arise out of same crime numbers, therefore, they are being heard analogously and disposed by a common order.

(2.) The applicants have preferred these first bail applications under Sec. 439 of Cr.P.C. for grant of regular bail as they are in jail since 5/10/2021 and 13/10/2021 respectively in connection with Crime No.36/2021 registered at Police Station Directorate of Revenue Intelligence (DRI), Raipur (C.G.). The offence alleged against the applicant in MCRC NO.4165 of 2022 is under under Ss. 8(b), 20(b)ii(c), 26, 27A, 29 of NDPS Act and the offence alleged against the applicants in MCRC No.7859 of 2022 & MCRC 7866 of 2022 is under Ss. 8(c) r/w 20(b)ii(C), 26, 27A, 29 of NDPS Act.

(3.) Case of the prosecution, in brief, is that, on 4/10/2021 on the basis of secret information, the officer of DRI stopped a truck bearing registration No. AP 39-TP-9706. The driver and other occupants of the truck informed that they are transporting Murmura. However, subsequently, they made admission before the Office of DRI that they are transporting Ganja, which is kept below the Murmura. The truck was searched and seizure of 833.271 kg of ganja was made from the accused persons.