(1.) By way of the present petition filed under Sec. 439 of the Code of Criminal Procedure 1973 ('Cr.P.C.') read with Sec. 37 of the Narcotic Drugs and Psychotropic Substances Act 1985 ('NDPS Act'), the petitioner seeks regular bail in case bearing DRI F. No. 338/XVIII/30/2013-GI, SC No. 3A/11/2014 and SC No. 7256/2016 (Old SC No. 08A/11), in which the petitioner was arrested on 2/5/2013.
(2.) Notice on this petition was issued on 17/9/2019. Status report/reply dtd. 25/2/2020 has been filed by the respondent/Directorate of Revenue Intelligence ('DRI').
(3.) Nominal Roll dtd. 27/2/2024 received from the Jail Superintendent records, that as of that date, the petitioner has served actual custody of about 03 years and 04 months; that he was admitted to interim bail from 17/10/2017 to 29/11/2017 and again thereafter from 1/4/2018 to 6/4/2018; and most importantly, from 21/8/2018 onwards the petitioner has been on interim bail on medical grounds, which interim bail has been extended by various Benches of this court from time-to-time and continues till date.