PARGAN RAM Vs. STATE

JUDGEMENT

(1.) Present bail application has been filed under Sec. 439 of the Code of Criminal Procedure (Cr.P.C.) seeking regular bail in SC/534/2018 in FIR no.68/2018 registered under Sec. 21 (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act), PS Crime Branch North.

(2.) Briefly, the facts of the case are that on 10/3/2018 at about 12:00 pm; at SI Office STARS/Crime Branch, Sector-8, R.K. Puram, New Delhi a secret information was received that a person named Paragan Ram from Phillaur, Punjab i.e. the current petitioner; smuggles drugs between Delhi and Punjab and on that day itself, i.e. on 10/3/2018 at about 3 o clock the petitioner will come to the GT Karnal Road, ahead of Mukarba Chowk to deliver large quantity of heroin drug on route from Delhi to Karnal.

(3.) On the basis of this information a raiding party was constituted. The raiding party took the position near Madhuban on Karnal-Delhi Road between the two IGL CNG Pumps. The raiding party also asked public persons to join as independent witnesses but none of the public persons agreed.