GAGANDEEP Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These four petitions under Sec. 439 Cr.P.C. are filed seeking regular bail in FIR No. 30, dtd. 1/3/2021, under Sec. 22-C, 25, 29, 61 of the Narcotic Drugs and Psychotropic Substances Act 1985 and later on added Sec. 420, 467, 468, 471, 120-B IPC Act 1860, registered at Police Station Division No.4, Ludhiana.

(2.) The FIR was result of a secret information received on 1/3/2021, that Himmat, Anoop Kumar Sharma and Rajinder can be apprehended with heavy quantity of intoxicant, if raid is conducted at their rented accommodation. The information was found reliable and a raid was conducted. Total 4338000 tablets which included tablet of Tramadol Hydrochloride and Alprazolam were recovered. The details of manufacturer and batch number were there on the recovered tablets. On the basis of the recovery investigating agency raided Perk Pharmaceutical, Meerut and recovery of 4338000 intoxicant tablets was made. It was found that there was discrepancy in stock register. During investigation, Anoop Kumar Sharma confessed his involvement. He stated that the money for supply of intoxicant was transferred for availing services of Sumit (petitioner in CRM-M-29411-2021) and Gagandeep (petitioner in CRM- M-21280-2021) He further stated that Jaansafi resident of Meerut used to send the intoxicant through courier. Jaansafi was arrested and he disclosed name of Mohd. Sadiq Ali (petitioner in CRM-M-26403-2021) and Bablu @ Ramesh petitioner in CRM-M-26442-2021). He stated that he was helping Anoop Kumar Sharma in procuring and distributing the intoxicant and Mohd. Sadiq Ali, farzan Safi and Surya Parkash were his suppliers.

(3.) Learned counsel for petitioners Gagandeep and Sumit Kumar submit that it is a case of false implication, petitioners-Gagandeep and Sumit Kumar are licensees of Airtel payment bank and RapiPay Fintech Pvt. Ltd. respectively. It was during the course of their business that amounts were got transferred by the co-accused. They were not aware about the purpose for which the payments were being made. It is further submitted that petitioners are in custody since 8/3/2021, investigation is complete and no recovery of intoxicant substance were made from them.