RAKESH KUMAR SINGLA Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant petition has been filed for grant of regular bail to the petitioner in case bearing Crime No.33/2020 dated 12.06.2020 under Sections 8, 21, 22, 29 of NDPS Act at Police Station NCB, Zonal Unit, Sector 25(W), Chandigarh.

(2.) The facts in brief as alleged are that two consignments were booked by one Paramjit Kaur, proprietor of Brioshine Pharma, a licensed chemist at SCO No.38, Cabin-2, 1st Floor, Sector 11, Panchkula in the name of Balaji Traders, Shop No.158-A, Near DAV Girls School, Bazar No.1, Ferozepur Cantt-152001 through DTDC Courier Agency. The first consignment was booked on 10.06.2020 and the second consignment was booked on 12.06.2020.

(3.) On receipt of secret information that two consignments contained contraband, the Narcotics Bureau, Headquarters, Chandigarh arrived at the Regional Office of DTDC Courier Agency at Panchkula and called Paramjit Kaur on 12.6.2020 (consignor of the parcels), who confirmed that she had booked the parcels herself. One parcel was opened at Panchkula and 20,000 tablets of Tramadol Hydrochloride 100 mg (Trade Name Clovidol-100 SR) were recovered. Simultaneously on 12.06.2020, the Narcotics Bureau Amritsar arrived at DTDC Office at Court Road, Ferozepur and arrested one Bhavnish s/o Prem Kumar Dutta, the person to whom the consignment had been sent on 10.06.2020 and recovered 37,000 tablets of Tramadol Hydrochloride 100 mg (Trade Name Clovidol-100 SR). Paramjit Kaur made a disclosure statement on 12.06.2020 that Rakesh Kumar Singla was the person, who had sent the contraband to her for its onwards dispatch to Bhavnish Kumar at Ferozepur. Based on the said disclosure statement made, a notice under Section 67 of the NDPS Act was issued to the petitioner on 13.06.2020 for putting in an appearance. He was arrested on 14.06.2020 and subsequently produced before the Special Court on 14.06.2020. Two days remand of the petitioner was taken and since then, he is in judicial custody. Thereafter, the petitioner applied for grant of regular bail, which was rejected and the matter has come up before this Court by way of instant Crl. Misc. Petition. Similarly the co-accused Paramjit Kaur and Bhavnish Kumar were also remanded to judicial custody after they were produced on 14.6.2020 before the Special Court at Panchkula.