ANGREJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has prayed for grant of regular bail in complaint case bearing No.DRI/ASR/855/INT-3/2016 at the instance of respondent No.2 registered under Ss. 21, 23, 25, 27-A, 28 and 29 of the NDPS Act read with Customs Act, 1962 and Arms Act, 1959.

(2.) Complaint titled Intelligence Officer, Directorate of Revenue Intelligence vs. Parkash Singh @ Mintu and others is pending before the Special Judge, Ferozepur bearing case No. NDPS/2831/2016.

(3.) Petitioner claimed that he was minor at the time of alleged recovery and is in custody since 14/4/2016. Complaint was filed by respondent No.2 on receipt of information that one Prakash Singh @ Mintu is involved in smuggling of narcotic drugs and has gone to smuggle huge contingent of narcotic on 14/4/2016 across the boarder. Raiding party was constituted and a raid was conducted on the house of said Prakash Singh @ Mintu. The door of the house was opened by the petitioner who is brother-in-law of Prakash Singh @ Mintu. According to the petitioner, he had come to meet the family a day prior to the alleged raid. Nothing was found in search of the house. Petitioner is alleged to have disclosed whereabouts of Prakash Singh @ Mintu and he joined the raiding party. Prakash Singh @ Mintu was overpowered with the help of BSF officials from the place as disclosed by the petitioner. On interrogation, Prakash Singh @ Mintu disclosed the place where the narcotic drugs were kept concealed. On raiding the place disclosed by Prakash Singh, 30.498 Kgs of heroin, one pistol, 61 live cartridges and 4 magazines were recovered. Thereafter, complaint was filed.