(1.) THIS is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in Case registered vide complaint No.DRIF No.855 (05) LDH/2011 under Sections 22, 27A ,29 and 38 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ( for short Act).
(2.) THE facts in brief are that Intelligence Officer, Directorate of Revenue Intelligence, (Regional Unit) 51-D, Sarabha Nagar, Ludhiana has filed complaint in the Court of Special Judge, District Sirmaur at Nahan against petitioner, M/s. M.Sea Chemical Pharmaceutical, Surajpur, Paonta Sahib and Lajpatrai Sardana for offences punishable under Sections 22, 27A, 29 and 38 of the Act.
(3.) IT was revealed that Anil Kumar Karan was overall incharge of the factory in October, 2010. The factory was sold by Lajpat Rai Sardana to R.K. Aggarwal and Ms. Archana. The statement of Anil Kumar Karan under Section 67 of the Act was recorded on 29.10.2011. The Statement of Lajpat Rai Sardana was also recorded on 15.11.2011 under Section 67 of the Act. The statement of Krishnamoorthy Chandru partner of M/s. Sea Pharmaceutical under Section 67 of the Act was recorded on 28.12.2011. On 5.1.2012 statement of Dr. Ajay Panwar, M/s. Panwar Nursing Home, near main Bus Stand, Jhinjhana, District Prabudh Nagar (UP) was recorded under Section 67 of the Act.