AMARPAL SINGH Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) By this order the aforesaid two bail applications, one by Amarpal Singh and the other by Ved Prakash Manchanda who are being prosecuted for offence under Sections 21 read with Section 29 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (for short the Act) are being disposed of.

(2.) Briefly, the facts are that the Narcotic Control Bureau (for short NCB) on 25.3.1997 had received a secret information at about 12.45 p.m. that one Ved (a bad character) will deliver a consignment of Heroin to one Sardar in Mianwali Nagar who will reach there in Car No. DL-8C-0657 and then the Sardar will pass from Pira Garhi Chowk at New Rohtak Road with that consignment. Address of said Ved Prakash was ascertained. One team of NCB was deputed near his House No. B-7/ I Mianwali Nagar and another team was deputed at Pira Garhi chowk.

(3.) At 1.55 p.m. Maruti Car No. DL-8C-0657 came and stopped near the said house with two Sikh persons; it was driven by a Sardar (later identified as Tarvinder Pal Singh) and the other Sardar (later identified as Amar Pal Singh) came out of the car, went inside that house, and after about 10 minutes came out alongwith a person (identified as Ved Parkash) and the latter handed over a polythene packet to Amar Pal Singh near the car.