RAHUL CHAUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) APPLICANT Rahul Chaudhary, who is in jail in connection with NCB crime no. 02/NCB/DDUN/2014, District Dehradun, under Section 9A / 25A / 29 of the Narcotic Drugs and Psychotropic Substances Act, has sought his release on bail.

(2.) HEARD learned counsel for the parties, perused the documents on record and considered the grounds taken up in the bail application.

(3.) LEARNED counsel for NCB drew attention of this Court towards the affidavits filed by the applicant on 07.03.2008 and 22.04.2013 to indicate that the present applicant was responsible for day -to -day business of Francis Remedies and that applicant was Proprietor / Managing Director of the said company. Learned counsel for the applicant stated that in his affidavit dated 07.03.2008, applicant nowhere stated that he was responsible for day -to -day business of the company and further, that the affidavit dated 22.04.2013 was sworn after the other Directors, who were earlier In -charge of the day -to -day affairs of the company, left the organization. Attention of this Court is also drawn on the voluntary statement of the present applicant, in which he stated, among other things, that there was non -compliance of RCS order of 1993, some fake and bogus bills and purchase orders were prepared.