LAKSHAY AGGARWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application filed under Sec. 482 Cr.P.C. for placing on record the documents marked as Annexures P-15 to P-22. For the reasons recorded in the application, the same is allowed. Documents marked as Annexures P-15 to P-22 are taken on record subject to all just exceptions. CRM-M-59813-2023 This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.68 dated 22nd of August, 2023 registered for the offences punishable under Ss. 21(C) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act') and under Ss. 10, 11, 12 of Aircraft Act, 1934 (offences punishable under Ss. 29, 27-A of NDPS Act, added later on) at Police Station Sarai Amant Khan, District Tarn Taran.

(2.) Custody Certificate of the petitioner has been produced. The same is taken on record.

(3.) One Jugraj Singh alias Jagga was apprehended and found to be in possession of 2 kgs of heroin. As per the prosecution version while in police custody the said Jugraj Singh alias Jagga suffered a disclosure during the course of interrogation stating that the drone recovered from him was sent by one Happy Kakkar, resident of Italy from Pakistant and on whose instance he supplies the contraband to Baba Nishan Singh son of Surjit Singh and Mewa Singh son of Tehal Singh. After supplying the heroin to them he used to take money. Some of the amount he used to keep with himself and remaining amount he used to hand-over to Vinay Aggarwal at Amritsar through Hawala. On the basis of such disclosure Vinay Aggarwal was nominated and arrested on 23rd of August, 2023. It is further being claimed that during the course of interrogation he also suffered disclosure that he is part of smuggling of heroin and is having contact with one Suhel resident of Afghanistan. On 26th of August, 2023 in his disclosure he is further claimed to have stated that he is being helped by his son Lakshay Aggarwal in transferring the amounts.