AMARPAL Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) Bail Application under Sec. 438 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as "BNSS") has been filed on behalf of the Applicant/Amarpal, seeking grant of Regular Bail in SC No. 161/2022 under Ss. 20/23/25/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "NDPS Act").

(2.) It is submitted that the Applicant was arrested on 29/10/2021 by the official of the Directorate of Revenue Intelligence and since then he is in Judicial Custody.

(3.) The facts as per the Complaint by the Respondent/Directorate of Revenue Intelligence (DRI) are that on 29/10/2021 at 10:00 AM, an information was received by Sh. Pradeep Kumar, Intelligence Officer, DRI, Headquarters, New Delhi that one White Colour Mahindra Bolero bearing No. UP25DT6298, occupied by one person wearing Pink shirt and brown trousers would be at Ramraj Town Mandi, Near Miranpur, Muzaffarnagar on the Miranpur-Meerut road, between 03-04 PM and narcotic substance/Charas would be concealed inside the said vehicle.