LAWS(UTN)-2022-8-45

RAJAT KUMAR Vs. NARCOTICS CONTROL BUREAU

Decided On August 24, 2022
Rajat Kumar Appellant
V/S
NARCOTICS CONTROL BUREAU Respondents

JUDGEMENT

(1.) These three Bail Applications have been filed for grant of regular bail in connection with NCB Crime No.05/NCB/DDN/2020 (Special Sessions Trial No.136 of 2021, 'Union of India through Narcotics Control Bureau, Dehradun vs. Ankit alias Kaka and Others'), registered with NCB Sub-Zone, Dehradun for the offence under Ss. 8/22/27A/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as, 'the Act 1985'). All these three bail applications arise from one crime number i.e. NCB Crime No.05, therefore, these bail applications are being considered and decided by this common order.

(2.) Heard the learned counsel for the parties.

(3.) Mr. Shobhit Saharia, the learned counsel for the Narcotics Control Bureau (in short, 'NCB') submitted that on 24/12/2020 at around 12:30 hours, a secret information was received by Ashu Sharma, Junior Intelligence Officer of NCB, that two persons, namely, Ankit alias Kaka along with motorcycle bearing No.UK16C9943 and Vipin Kumar son of Satish Kumar along with motorcycle bearing No.UK07DB5409 were going to sell drug injections, Diazepam, Buprenorphine and Phenargan to a person, near Tibetten Settlement Office, Lakhanwala, Herbartpur, Dehrdaun. On the basis of the said secret information, 150 ampoules of injections (Buprenorphine ' 50 Nos, Diazepam' 50 Nos. and Phenargan' 50 Nos.) were recovered from the possession of the co-accused Ankit alias Kaka and 294 ampoules of injections (Buprenorphine ' 98 Nos., Diazepam ' 98 Nos. and Phenargan ' 98 Nos.) were recovered from the possession of Vipin Kumar on 24/12/2020 at near Dhogu Yugualling, Tibetan Settlement Office, Lakhanwala, Herbartpur, Dehrdaun. Consequently, notices under Sec. 67 of the Act, 1985, were issued to Ankit alias Kaka and Vipin Kumar. In his voluntary statements, recorded on 24/12/2020 and 25/12/2020, before Mr. Ashu Sharma, Ankit alias Kaka had confessed his guilt that the said injections were recovered from his possession which he had purchased from Vipin Kumar to sell to various boys of Dehradun. Thereafter, he was arrested on 25/12/2020 at 15:30 hours.