R.K. SUNDARAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The petitioner who is the accused No.3 has filed this petition for bail under Section 439 of Cr.P.C based on the case registered by the respondent police under FIR No. 33(04)2019, NAB,P.S. for the offence under Section 22(C) 29/60 (3) ND&P.S. Act on the allegation of charge of delivering drugs i.e. WY tablets to the other two accused persons.

(2.) The case of the petitioner is that he was arrested on 06.04.2019 in connection with the above FIR No.33(04)2019 for the allegation that for the delivering of WY tablets to the two accused persons who were the accused No.1 and accused No.2 are arrested on the same day i.e. 06.04.2019 from ISBT, Khuman Lampak.

(3.) The petitioner further states that he was innocent and not at all related with the said allegations as the petitioner is a mere employee of one of the sand supplier namely R.K. Murthy, who is the elder brother of this petitioner/accused No.3 in connection with the said FIR. The petitioner further states that the petitioner is working as an employee of his brother namely R.K. Murthy, who is a businessman selling sand to the businessman and contractors and other interested persons. In a routine manner of sales, he delivered sand to one Moulubi from Lilong and the price of the sand is Rs.93,000/-(Rupees Ninety three thousand) only per loaded truck/Tata TC having having only 10 tyres and the said Moulubi has given a sum of Rs. 15,000/-(Rupees Fifteen thousand) only as advance money out of Rs 93,000/- only for the said delivery of sand on 06.04.2019 with a promise to pay the remaining amount but on the said date the petitioner arrested by the police personnel of NAB by calling him from Lalambung, Imphal as he was coming from his rented house at Lalambung, Imphal to visit his family members. Since on the said date on 06.04.2019 at 4:10 p.m, the petitioner was arrested.