MOHIT SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition for seeking regular bail in F.I.R. No. 127 of 2024, dtd. 27/10/2024, registered at Police Station, Damtal, District Kangra, H.P., for the commission of offences punishable under Ss. 21, 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

(2.) It has been asserted that, as per the prosecution, the police apprehended Kamaljeet on 27/10/2024 at about 7:00 pm with 262 grams of heroin. Kamaljeet revealed that he had purchased heroin from Rajesh Lodhi and was to be delivered to Rajat Kumar. The police arrested Rajesh Kumar, who disclosed that one Vishal Kumar resident of Dubai, used to send contraband to him. He (Rajesh Kumar) used to sell it and hand over the money to Raj Kumar alias Sethi. Raj Kumar had handed over the money to Lakhwinder. Police arrested Lakhwinder, who disclosed that he had deposited the money with the petitioner, who is an employee of Gaurav Jewellers. The police arrested the petitioner. The grounds of arrest were not supplied to the petitioner, which is violative of Article 22(1) of the Constitution of India. The petitioner was falsely implicated, and there is no material to connect him to the commission of the crime. The co-accused Gagan Sarna, Rajesh Kumar and Shabnam have been released on bail. The petitioner is a first offender, and there is nothing to connect him to the commission of the crime. Hence, it was prayed that the present petition be allowed and the petitioner be released on bail.

(3.) The petition is opposed by filing a status report asserting that the police party apprehended Kamajeet Singh with a carry bag containing 262 grams of heroin on 27/10/2024. The police seized the heroin and arrested Kamaljeet. Kamaljeet revealed during the interrogation that he had purchased the heroin from Rajesh, and he was to deliver it to Rajat Kumar. The police checked call details record and found that Rajesh and Rajat Kumar had been in touch with each other. The police apprehended Rajesh, who revealed that Vishal, a resident of Dubai, supplies the heroin to him with directions to further supply it to the persons named by him. He used to hand over the money to Rajesh Kumar alias Sethi. The police apprehended Rajesh Kumar alias Sethi. Rajesh Kumar alias Sethi revealed during the interrogation that he had handed over the money to Lakhvinder Singh as per the directions of Vishal. The police apprehended Lakhvinder, who revealed that he had deposited the money into his account and handed over some of the money to petitioner, Mohit Singh, an employee of Gaurav Jewellers. He had also handed over about three crores rupees to Gagan Sarna, owner of Gaurav Jeweller. The police arrested petitioner, Mohit Singh and recovered the gold ornaments, currency notes, and to him. The police seized the jewellery, mobile phone, insurance bonds and currency notes worth Rs.4,90,000.00. The petitioner had kept drug money with him to benefit the drug dealers. The challan was filed before the Court, and the matter is listed before the learned Trial Court on 19/12/2025. Hence, the status report.