RAM KUMAR GUPTA Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Section 439 Cr.P.C. read with Section 37 NDPS Act seeking regular bail in case FIR No. 28/2016 under Sections 18/29/61/85 NDPS Act registered at P.S. Special Cell.

(2.) Briefly stated, the facts of the case are that many mobile numbers including 8006402719 (Being used by Master), 7085436193 (being used by Jagannath), 9759290233 (being used by Mangli), 9675022666 (being used by Rakesh Gupta), 9675815056, 8650270945 (being used by Umesh Sahni), 9639324617 (being used by Tarun Maurya) etc. and a few other numbers being used by associates of above persons including Umesh Sahni were under lawful interception. All identified by their names during subsequent stage after monitoring their above numbers. Above persons appeared to be members of an interstate narcotic syndicate who were indulging in drug supplying in Delhi, UP, Punjab and Manipur and they were doing this in close association with each other.

(3.) During monitoring of these numbers it was also revealed that Nand Ram, Mangli Ram and Umesh Sahni, all resident of Bareilly, UP used to frequently go to Manipur and they used to collect big consignments of opium from Jagannath of Churachandpur in Manipur on the behest of Rakesh Gupta, Mangli Ram, Ram Kumar Gupta (present petitioner) etc. All three used to carry these drugs to Bareilly, UP where they used to hand over the contraband to their handlers/ associates. SI Raj Singh briefed Inspr. Attar Singh about said information and development regarding monitoring on 16/05/2016 who briefed Shri Nishant Gupta, ACP/ Special Cell/NR. SI Raj Singh also deployed his sources to develop the information and also to keep watch upon activities of members of this syndicate. SI Raj Singh recorded DD No. 24 on 16/05/2016 in this regard and it was put up before ACP/ Special Cell/NR through Insp. Attar Singh.