AMRIK SINGH Vs. STATE

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) HEARD. The case registered against the applicant Amrik Singh is under Section 21/29 read with Section 23 of the NDPS Act. As per the case of the prosecution, on 18.9.1987 heroine weighing 9.7 kgs was recovered packed in two ghee tins of Indana and Milk Food from 36-A, Malviya Nagar, New Delhi on the basis of which Shri Yudhishtar, J.M. Malhotra, Manju Narula and Anil Kumar Gandhi and Surinder Malhotra were arrested and a complaint was filed against these persons sometime in September, 1987. The accused Amrik Singh though mentioned in that complaint was not made accused because as per the prosecution version he was not arrested and it was only in June, 1989 that he was apprehended at imperial Hotel, New Delhi. His statement was recorded on 27.6.89 in which he specilically stated that in the last week of August 87 and In the first week of September, 87 Jindo Malhotra had sought to meet him and asked him to supply heroine and he was also paid Rs, 20,000.00 as advance. He had supplied ten kg heroine in the first week of September, 1987 and he had brought this heroine in the door panel of an ambassador car and that he was paid Ra.2,50,000.00 . On the basis of the statement of this applicant Amrik Singh supported by the statement of Shri J.M Malhotra, Yudhishtar Kumar and Anil Gandhi, a separate complaint was filed against him and one Kamal Manku on 28,8.1989 for the said offences under the NDPS Act. The plea taken by the applicant is that fact that he was not made accused in the earlier complaint is sufficient to show that no case is made out against him. His statement was obtained under duress and third degree methods.