M.M.SINGH BEDI,J. - (1.) PETITIONER No. 2 is a proprietor of M/s. Bio Media International whereas petitioner No. 1 is working as manufacturing chemist with the firm of petitioner No. 2.
(2.) AS per notification dated 19.2.2011, on search in the factory of petitioner No. 2, 0.780 kgs. of ketamine and 5.405 kgs of white powder suspected to be ketamine along with 100 vials of ketamine hydrochloride injection I.P. of 10 ml., for veterinary use were recovered which was seized under the provisions of the Narcotic Drugs and Psychotropic Substances Act (for short 'the NDPS Act'). Inderpal Singh having not been able to produce any documentary evidence regarding procurement of raw material i.e., Ketamine filed a application for pre -arrest bail which was declined. Hon'ble the Apex Court in Criminal Appeal No. 1127 of 2014, titled Inderpal Singh Vs. Directorate of Revenue Intelligence, has been pleased to grant concession of pre -arrest bail to him vide order dated 7.5.2014 on the ground that a licence in form No. 28 of Drugs and Cosmetics Rule for manufacturing above said drug exists.
(3.) SO far as the petitioners are concerned, they apprehend arrest pursuant to notice issued under Section 67 of NDPS Act requiring them to appear before Senior Intelligence Officer exercising powers under Section 42 of the NDPS Act. Summons under Section 67 of the NDPS Act have been issued to the petitioners. Pursuant to the interim orders, the petitioners have appeared before the Senior Intelligence Officer.;