DEVRAJ Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) Petitioner has preferred this petition, under Sec. 439 of the Code of Criminal Procedure (for short 'Cr.P.C.'), seeking regular bail in case Crime No. 66 of 2019, dtd. 7/11/2019 registered under Ss. 8, 20, 25, 28, 29 and 60 of Narcotic Drugs and Psychotropic Substances Act, (hereinafter referred to as 'NDPS Act') in Police Station Narcotics Control Bureau, Chandigarh, District Chandigarh.

(2.) Prosecution case, as evident from copy of complaint filed with petition, is that on 7/11/2019, a specific information was received by Rajan Singh Bisht, Surveillance Assistant NCB through reliable source with respect to trafficking of charas and opium, which was reduced into writing by him and put up before Superintendent NCB Chandigarh at 01.05 PM, whereupon Superintendent NCB had instructed to constitute a team to take further necessary action as per law.

(3.) As per information, two persons, namely Kuldeep and Hardeep, both resident of Mani Majra Chandigarh, were engaged in charas and opium trafficking and they had been transporting a huge consignment of charas and opium on that day, received from petitioner Dev Raj, resident of Banjar to deliver it to one Karamvir @ Landa resident of Pinjore (petitioner) by using Mahindra Pickup vehicle bearing No. HP-12J-4403 and they were likely to reach at Toll Barrier Baddi between 4 PM to 5 PM.