CER BOIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks her release on bail in the case FIR No.228 dated 28.06.2014 registered U/S 21/22/25/25-A/27/29 of NDPS Act, at Police State Tripri, District Patiala.

(2.) As per the allegations contained in the FIR, a secret information was received that R.Shiva Kumar s/o M. Raju r/o Puzhal, Chennai, V. Venkatesh r/o Chennai, S.Mani @ Rajesh r/o Chennai, Rajesh Kumar r/o Delhi, Suresh Kumar r/o Chennai, Ashwani Kumar Chabbra r/o Delhi, Rehman r/o Malaysia and Cherry r/o Delhi, have formed a gang who smuggle different intoxicating materials like chemicals, medicines and synthetic drugs and transport it in luxury cars for supply in Rajpura and Patiala (Punjab). The gang was hands in glove with those who are in the business of medicines and they illegally purchase intoxicating substances from pharmaceutical units of Punjab, HP, Delhi and other States in connivance with factory owners and then prepare synthetic drugs to be sold within and outside the country. The informer further disclosed that the gang had supplied various consignments of intoxicating material in the area of Tripri town, Patiala and nearby places in Punjab. The information was treated reliable and FIR was registered against the above-named suspects.

(3.) The police challan filed under Section 173 CrPC further reveals that on 29.06.2014 and on 30.06.2014, vehicles were checked at Bhadson Toll Barrier. Another secret information was received on 30.06.2014 and on that basis a special barricade was put at Railway under-bridge in village Daharia and a car bearing regd.No.DL-7C-3264 colour silver coming from Ambala side was stopped and 5 young persons traveling by that vehicle, namely, R.Shiva, who was driving the car along with V.Venkatesh, M.Prabhu @ Suresh, R.V.Shanmugam and S.Mani mostly residents of Chennai were apprehended along with huge quantity of contraband including 25kg pseudoephedrine were recovered. Cash amount of '1.60 crore was also recovered from them.