AMARJEET SINGH Vs. DIRECTOR OF REVENUE INTELLIGENCE

JUDGEMENT

(1.) This is an application for regular bail in the case titled "Davendra Singh v. Kewal Ram & Ors." S.C. No.61-A/08 under Sections 21/27A and 29 of the Narcotic Drugs & Psychotropic Substances Act, 1985 (NDPS Act) pending in the court of the learned Special Judge, NDPS Court, New Delhi. The Petitioner was arrested by the officials of the Directorate of Revenue Intelligence (DRI) on 4 th April 2008 and has remained in custody since then.

(2.) The case of the DRI as stated in its complaint filed in the Court of the Special Judge, NDPS, By Davender Singh, Intelligence Officer (I.O) is that on 3rd April 2008 intelligence was gathered through a reliable source at 1600 hours by Shri Raman, I.O., DRI that a person would be coming in an Opel Astra car (No.HR-26K-9005) carrying narcotics drugs concealed in a suitcase which would be transferred to another person who would also come to the designated place of delivery at 1900 hours in his cherry colour Tata Safari car. The said information was reduced into writing by IO Raman Mishra who was the officer of the DRI at CGO Complex, Lodhi Road, New Delhi.

(3.) The further narration in the aforementioned complaint filed by the DRI is that on the basis of the said information a team of officers of the DRI was constituted. It is stated that two witnesses were called at around 1700 hours on 3rd April 2008 and requested to remain present during the possible interception and subsequent search proceedings. These two were Shri Kali Charan and Shri Satish, both working as sweepers with the CPWD. It is stated that at 1715 hours the raiding party left for the spot which was on the main (outer ring) road in front of Capital Court, Munirka, New Delhi. The DRI team mounted a surveillance.