DEV RAJ @ DEV BEHAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks his enlargement on bail in FIR No.69 dated 16.04.2013 registered u/S 22/25/27A/29/61/85 of NDPS Act, 420,467,468,471 IPC at Police State Fatehgarh Sahib.

(2.) As per the allegations contained in the FIR, the police party led by Inspector Davinder Kumar was patrolling near T-point, in the area of Saddo Majra, District Fatehgarh Sahib. A Qualis vehicle of white colour bearing Regd. No.PB-05-K-7070 came from the side of Village Kotla Bhai, which was stopped at the barrier. It was being driven by a young man who disclosed his name as Davinder Singh @ Happy s/o Baljit Singh. Search was conducted and 81/2 kg ephedrine was recovered from a polythene envelope lying in the trunk of the vehicle. Davinder Singh was arrested and during interrogation, some more incriminating material was recovered from him. Davinder Singh @ Happy revealed that he was in fact driver of Jagdish Singh @ Bhola who is alleged to be the kingpin of drug-mafia. Jagdish Singh @ Bhola was also later on arrested and during his interrogation on 03.12.2013, the name of the petitioner surfaced as Bhola is said to have disclosed that the petitioner was a partner in the business of illicit drugs with Gurjit Kumar Gabba s/o Chuni Lal Gabba in the latter's factory 'Med Care Remedies P.Ltd.' at Una (HP). It was further revealed that "the petitioner was one of the active associate with (Jagdish Singh @ Bhola) and other gang members and he is also one of the member of international drug cartel".

(3.) The petitioner was arrested on 05.12.2013. He is said to have made a disclosure statement on 06.12.2013 and allegedly got recovered 30kg pseudoephedrine which is a controlled substance and a major precursor to manufacture the synthetic drugs like Methamphetamine (ICE).