VIKRAMJIT SINGH Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) This is a petition seeking bail in NCB Case No. VIII/01/DZU/2024 registered under Ss. 8, 9A, 22(c), 23(c), 25, 27A, 28, 29 and 30 of Narcotic Drugs and Psychotropic Substances Act, 1985 ("NDPS Act") PS NCB-DZU.

(2.) The allegations against the petitioner are that 12.16 Kgs of Methamphetamine was recovered from the house of one Mr. Gaurav Singh Chouhan on 22/1/2024 in a blue/firozi bag which has been transported by the petitioner to Delhi on 20/1/2024 and delivered to Mr. Gaurav Singh Chouhan by one Mr. Gurcharan Singh @ Sweety and Gurpreet Singh @ Jojo at Ranibagh, New Delhi. It is further alleged that the aforesaid bag was delivered at the instructions of the petitioner.

(3.) Mr Hariharan, learned senior counsel for the petitioner submits that the petitioner has no connection with any of the co-accused persons or any of the contraband allegedly recovered in the present case. The petitioner has been falsely implicated in the present matter only on the basis of confessions of the co-accused without any independent corroborating evidence. The said confessions are inadmissible in evidence and cannot be relied upon. Reliance is placed on catena of judgments of the Honble Supreme Court to urge that the confessions are hit by Sec. 25 of Indian Evidence Act, 1872 ( "IEA").