SOMNATH PAL Vs. DRI

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C. read with Sec. 37 of the NDPS Act seeking regular bail in complaint case No. 34/06/2012-DZU under Sec. 25A, 29 of the NDPS Act registered by the respondent (DRI).

(2.) Briefly stated, the facts of the case are that on 21/5/2013, a specific intelligence was received by the DRI officers that (1) Kiran Bhandari of Mumbai, Maharashtra, (2) Rajesh Sharma (co-accused), (3) Surender Kumar Verma (co-accused) and (4) Somnath Pal (present petitioner) were engaged in trafficking of contraband psychotropic substance i.e. Ketamine, Ephedrine, and Methaqulaone etc. and premises situated at 35/15, G.T Karnal Road, Industrial Area, Phase-B, Near Telephone Exchange, Derawal-Model Town, Gurudwara, Delhi is being used by this syndicate for storage purpose. Specific inputs were received that some deal regarding a drug consignment is likely to be carried out in one Honda City car bearing registration No. DL-4C-NC-5873 near Tagore Market, Kirti Nagar, New Delhi at around 10.00 PM on 23/5/2015.

(3.) The said information was received into writing by Sh. Rajender Verma, IO, DRI and submitted the same to Sh. Rajesh Dabral, Appraiser, DRI DZU, New Delhi and Rajesh Dabral, Appraiser submitted the same to Sh. D.P. Mishra, Deputy Director, who directed the SIO / Appraiser to take necessary action. Thereafter, Sh. Rajesh Dabral, Appraiser directed Sh. Rajender Verma, to form a team and take immediate necessary action.