RAJESH SHARMA Vs. DIRECTORATE OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) Petitioner seeks regular bail in Case SC No. 118/2013, titled as 'DRI Versus Rajesh Sharma &Ors.' under Sections 22(C)/25(A)/29 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the NDPS Act).

(2.) Subject complaint was filed by the Director of Revenue Intelligence contending that specific intelligence was received that one Kiran Bhandari, one Rajesh Sharma - petitioner herein, one Somnath Pal and one Surender Kumar were engaged in trafficking of contraband/psychotropic substances viz. Ketamine, Ephedrine, Methaqualone etc. Premises situated at 35/5, G.T. Karnal Road, Industrial Area, Phase-B, Near Telephone Exchange, Derawal - Model Town Gurudwara, Delhi was being used for storage purpose. Specific inputs were received that two consignments were likely to be carried in one Honda City car.

(3.) Acting on the said information, on 23.05.2013, officers of DRI reached the spot and found the car parked in the parking area in which one person was sitting. Subsequently another person approached the said car and sat on the front passenger seat. At that moment, officers intercepted the two persons. One of the two was the petitioner. Both persons along with the car were searched. However, nothing was recovered from their possession.