DIPTI PURTY Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in case FIR No. 44/2015 under Ss. 18/29/61/85 of NDPS Act registered at P.S. Special Cell Delhi.

(2.) Briefly stated, the facts of the case are that some mobile numbers i.e. 9582461280, 9654123551, 7351687855 and few others used by suspicious persons suspectedly indulging in illegal activities were under lawful interception in the office of Special Cell/NR, Sector-06, Rohini, Delhi. During interception of these mobile numbers, efforts were made to identify these suspicious persons from technical surveillance. During this process users of above mentioned mobile numbers were found indulged in drug trafficking activities and they used to visit Delhi frequently. Although users of these mobile numbers were very cautious about their conversation and they used code words and sometimes they communicate through SMS but some time they were heard talking about quality, rate and quantity of drugs.

(3.) SI Jeetendra Tiwari was deputed to monitor the interception of above mobile numbers and he used to brief Insp. Attar Singh about the outcome of said interception. Insp. Attar Singh, himself also used to monitor the interception and he had lodged DD No. 34 dtd. 27/06/2015 in Special Cell/NR and said DD entry was put up before ACP/Special Cell. SI Jeetendra Tiwari had deputed his sources to collect intelligence about members of above syndicate.