LAL CHAND Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) Petitioner has approached this Court invoking provisions of Sec. 439 Code of Criminal Procedure (in short "Cr.P.C.'), seeking bail in NCB Crime No.47 of 2020, dtd. 26/9/2020, registered in Police Station Narcotics Control Bureau (NCB) Chandigarh, under Ss. 8, 20, 29 and 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "NDPS Act').

(2.) Response to the petition stands filed. Petitioner has also placed on record copy of complaint submitted by NCB, filed before learned Special Judge, Bilaspur, H.P. through its Intelligence Officer.

(3.) On perusal of the pleadings and the record, it surfaced that on 26/9/2020 a Secret Specific Information was received by Surveillance Assistant of NCB about two persons namely Lakhan and Rahul with regard to transportation/smuggling of charas in vehicle No.HR-68B-6022 and their probable location between 2.00 p.m. and 2.30 p.m. near Police Station Swarghat. The said information was reduced into writing and was put before the Superintendent, Chandigarh Zonal Unit, who approved it at about 7.00 a.m. on 26/9/2020 and constituted a Team of NCB Officers to intercept the aforesaid vehicle by reaching at Swarghat Chowk for search and seizure of the charas on the basis of secret information.