SOM DUTT SHARMA Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) First Regular Bail Application under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.')/Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'B.N.S.S.') read with Sec. 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act') has been filed on behalf of the Appellant, Mr. Som Dutt Sharma claiming regular Bail in Complaint bearing SC No. 180/2024 under Sec. 21/23 and 29 of the NDPS Act, 1985.

(2.) As per the case of Directorate of Revenue Intelligence (hereinafter referred to as 'DRI' ), information was received in the Office of Directorate of Revenue Intelligence, Headquarters that Mr. Som Dutt Sharma (Applicant) holding an Indian Passport No. T0949210 would be arriving at Tribunal-3, Indira Gandhi Airport (hereinafter referred to as 'IGI Airport'), New Delhi by Ethiopian Airlines Flight No. ET920 dtd. 18/9/2023 from Accra (ACC), Ghana to Addis Ababa (ADD) via Flight No. ET686 dtd. 19/9/2023, would be arriving at New Delhi at 08:10 hrs on 19/9/2023 and that he has concealed some Narcotics Drugs/Psychotropic substances in his baggage or on his person.

(3.) A team of DRI officers reached the IGI Airport, New Delhi and in the morning of 19/9/2023, the Applicant was intercepted near the Exit gate of Customs Arrival Hall by the DRI officers in the presence of the Independent witnesses. The Applicant was escorted to Custom's Room situated at Customs Arrival Hall of the T-3, IGI Airport and was asked if he was carrying any kind of Narcotic Drugs/psychotropic substances as his activities seemed suspicious, to which he replied in negative.