KALE RAM Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) This is a petition filed by the petitioner under sec. 439 of Cr.P.C. for grant of regular bail in SC.No.8605 of 2016 under Ss. 20 & 29 NDPS ACT registered at Police Station NCB.

(2.) The brief facts of the case are that on secret information accused Raghav Sehajpal, Krishan Chand and Ram Lal were apprehended and from the possession of accused Raghav 220 gm of charas was recovered and two parcels containing 399 and 925 gm of charas were recovered from Kishan Chand and Rs.65000.00 were recovered from accused Ram Lal. It is further alleged that accused persons in their statements under Sec. 67 NDPS Act admitted their involvement. It is further alleged that accused Raghav Sehajpal in his statement under Sec. 67 of NDPS Act has disclosed the name of the present petitioner and his mobile number. It is further alleged that co-accused Raghav disclosed that he used to get the contraband through Kale Ram (petitioner herein) through conductors and drivers who sometimes used to give money in cash and sometimes used to deposit money in HDFC bank accounts. It is further alleged that many transactions were found to have taken place between accused Raghav and petitioner Kale Ram and accused/petitioner Kale Ram disclosed in his statement under Sec. 67 of NDPS Act that he gave five packets to Kishan Chand and Ram Lal with instructions to give the packets to Raghav Sehejpal.

(3.) I have heard the learned counsel for the petitioner and learned senior standing counsel for the respondent-NCB. I have also perused the status report and the records of this case.