DHIRENDRA PRAKASH SAXENA Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) This is the second application filed on behalf of Dhirendra Prakash Saxena, the applicant, under Sec. 439 of the Code of Criminal Procedure, 1973 ('CrPC') seeking grant of regular bail in Sessions Case no. 7520/2016 under Ss. 25, 25A, 29 and 22 of the Narcotics Drugs and Psychotropic Substances Act, 1985 ('NDPS Act') titled 'Directorate of Revenue Intelligence v. Dhirendra Prakash Saxena and Ors', pending trial before the Court of the Learned Special Judge (NDPS), South District, Saket.

(2.) The first application seeking regular bail filed on behalf of the present applicant was dismissed as withdrawn vide order dtd. 27/5/2022 passed by a coordinate bench of this Court in BAIL APPLN. 2004/2016, titled 'Dhirendra Prakash Saxena v. DRI'. It was observed as under:

(3.) The facts of the present case, as stated in the complaint filed on behalf of the Directorate of Revenue Intelligence ('DRI'), i.e., the respondent herein are as under: