RINKU SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Prayer is for grant of anticipatory bail in case NCB Crime No.30 dtd. 14/4/2021 under Ss. 8,21,23,29,61 of NDPS Act, 1985 registered at Police Station NCB, Chandigarh.

(2.) Complaint was filed by the Union of India through Narcotics Control Bureau, Chandigarh against Rinku Singh (petitioner), Gurpreet Singh @ Mangai and Babbu @ Satnam Singh under Sec. 36-A of NDPS Act with the allegations that on 14/4/2021 a specific information was received by Sandeep Kumar Yadav, Assistant Director, NCB, Amritsar that on 14/4/2021, the troops of 52 BN, BSF have recovered six packets of suspected Narcotics Drugs, one Mobile, One plastic bottle containing some liquid substance from the possession of one Indian national Gurpreet Singh @ Mangai Singh and that on further search of the area two more packets of the suspected Narcotics Drugs were recovered which the BSF wanted to hand over to the Narcotics Control Bureau. On receipt of this information further proceedings were carried out and notice under Sec. 50 of NDPS Act was served upon the apprehended accused Gurpreet Singh @ Mangai Singh. During interrogation of the apprehended accused, he admitted that he came to collect the contraband on the asking of and in connivance with the present petitioner Rinku Singh and Babbu Singh @ Satnam Singh. It was on the basis of such information that the present petitioner was also nominated in this case and complaint under Sec. 36-A of NDPS Act instituted against him and other co-accused.

(3.) Learned counsel for the petitioner submits that no recovery has been effected. The petitioner is being implicated only on the disclosure statement of co-accused.