MIKEL CHRITIAN CLEMENT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Mikel Chritian Clement has filed this petition under Sec. 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No.48 dtd. 21/1/2018, under Ss. 21/29/61/85 of the NDPS Act, registered at Police Station Sadar Jagraon, District Ludhiana.

(2.) The FIR was registered on the basis of a secret information, wherein it was informed that Raja Singh @ Raju and one African citizen namely Mikel Chritian Clement (who are in prison at Nabha Jail), along with Gurjant Singh and two ladies namely Manpreet Kaur and another Rozettee Nomuteby are running a racket for supply of heroin. It was intimated that accused Rozettee Nomuteby is carrying heroin for supply and travelling towards Moga. Acting upon the said information, the naka was set up and the bus was stopped, wherein the said accused was found travelling. Upon search, 1.5 kg. of heroin was recovered from him.

(3.) Learned counsel for the petitioner contends that the petitioner is in custody since his arrest on 24/1/2018. The indictment of the petitioner is on the basis of disclosure statement suffered by accused-Rozettee Nomuteby from whom recovery of contraband was effected. Though the name of the petitioner was given by the secret informer but it was also mentioned that he is confined in prison. The petitioner was not travelling in the said bus. He further contends that the investigation of the case is complete and further custody of the petitioner may not be necessary.