CHUNI LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks regular bail in the case FIR No.92 dated 03.06.2014 u/S 21/22/25/25-A/27/29/61/85 of NDPS Act and 25/54/59 of Arms Act registered at Police Station Passiana, District Patiala.

(2.) As per the allegations contained in the FIR, the SHO of Police Station Paasiana, District Patiala along with a team of police officials was patrolling in Govt. vehicle and when they reached near the bus stop of village Rajgarh on Bhawanigarh Road, he received a secret information that Varinder Singh Sandhu r/o Abohar and Chandigarh, who runs a pharmaceutical unit at Baddi (HP) along with Sandeep Singh Sidhu @ Soni @ Doctor, Harinder Singh Mander @ Pappi, Bikramjit Singh @ Pappi and their more friends were in the business of manufacturing Methamphetamine (ICE) and other psychotropic substances by using pseudoephedrine and ephedrine which they procure from the owners or managers of various pharmaceutical companies. They also used to smuggle these psychotropic substances illegally on various places within and outside the country to earn huge profits. They have been running their business activities of trading in ICE at Hotel Royal Castle at Bhawanigarh road, Patiala and if kept under surveillance, they could be caught with huge quantity of illegal drugs, weapons and ammunition. Many of these persons have acquired citizenship of countries like Canada, Australia, America and England and they can thus travel various countries very easily. The FIR was registered on the premise that the above received information was reliable.

(3.) After the registration of FIR, Varinder Singh Sandhu, who was running a pharmaceutical industry 'Mafro Organic Ltd.' at village Tahliwali, District Una (HP), was arrested on 14.06.2014. Huge quantity of pseudoephedrine and Diphenoxilete powder is alleged to have been recovered from him and other accused.