INDRESH RAMBACHAN NISHAD Vs. NATIONAL INVESTIGATION AGENCY

JUDGEMENT

(1.) The appeal is filed by the appellant under Sec. 21 of the National Investigation Agency Act for the offenses under Ss. 120B of the IPC, under Ss. 21(c), 8(c), 25 and 29 of the of the NPDS Act for following reliefs:-

(2.) Learned Advocate for the appellant has submitted that the appellant is implicated and arraigned as an accused no. 9 in connection with F.I.R. no.RC-26/2020/NIA/DLI (arising out of FIR being C.R.No.III-1/2018 registered with NIA Head Quarters Police Station, New Delhi, for the offences punishable under Sec. -120 (B) of the India Penal Code, 1860 and under Sec. s-21(c), 8(c), 25 and 29 of the Narcotic Drugs Psychotropic Substances Act, 1985.

(3.) As against this, learned ASG has submitted that the present appellant-accused had conspired with the other co- accused, in commission of the present offence, wherein the present appellant-accused has thus played a pivotal role, and there is ample and credible evidence showing his prima facie involvement in the offence. It is submitted that the present appellant-accused has been involved in the conspiracy together with other co-accused, for transporting the 200 kgs. of narcotic material from Gujarat to Amritsar, Punjab, through his Truck bearing registration No.GJ-12-BW-2323. It is submitted that Sunil Vithal Barmase-accused No.8 herein also arranged the GPS system of LOCONAV Company which was installed in the truck of the present appellant from Gandhidham to Amritsar for safe delivery of the drug consignment to Punjab.