DES RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) This order shall dispose of the above mentioned two petitions filed on behalf of petitioners Des Raj and Yashwant @ Ritik seeking grant of regular bail in respect of abovementioned FIR.

(2.) The FIR in question was lodged pursuant to receipt of secret information by the Narcotic Control Bureau (NCB) to the effect that Des Raj and Yashwant @ Ritik were involved in drug trafficking and that even on the given day, they were bringing huge quantity of 'charas' from District Kullu, Himachal Pradesh to be delivered to Vijay Kumar son of Mahavir resident of Village Alewa, District Jind, Haryana and that they had concealed the said contraband in their Alto Car bearing registration No.HP-2021 T/R 1780A and would be crossing Dappar Toll Plaza between 12:45 Hrs. to 13:30 Hrs. Pursuant to receipt of said secret information, surveillance was mounted and the team of NCB kept a watch at Dappar Toll Plaza and started observing all the incoming vehicles from Zirakpur side. It is the case of prosecution that at about 01:00 p.m. one Alto Car bearing registration No.HP-2021 T/R 1780A was noticed and was signaled to stop. The persons sitting in the said car disclosed their names as Des Raj and Yashwant. It is further the case of prosecution that upon extensive search of the vehicle, 21.370 kilograms of 'charas' was found to be concealed in various parts of the car i.e. in the doors, dickey, below wiper panel etc.

(3.) Dr. Anju Sharma, Advocate has put in appearance on behalf of the respondent ' NCB in both the cases and has filed Vakalatnamas, which are taken on record.