[Cites 5, Cited by 0]
Punjab-Haryana High Court
Bobby vs Union Of India Through Narcotics ... on 29 January, 2026
CRM-M-59269-2025 and
CRM-M-72223-2025 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
243 CRM-M-59269-2025
Amrit Singh @ Amrit Singh Lasher ......Petitioner
Versus
Union of India through Narcotic Control Bureau, Chandigarh
...Respondent
325 CRM-M-72223-2025
Bobby ......Petitioner
Versus
Union of India through Narcotic Control Bureau, Chandigarh
...Respondent
Decided on: 29.01.2026
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Sarthak Jindal, Advocate
for the petitioner (in CRM-M-59269-2025)
Mr. Mitul Singh Rana, Advocate
for the petitioner (in CRM-M-72223-2025).
Mr. Sourabh Goel. Sr. Panel Counsel for NCB
(in CRM-M-59269-2025)
Mr. Rajiv Sharma, Sr. Panel Counsel for NCB and
Mr. Vinayak Attri, Advocate
(in CRM-M-72223-2025).
****
SANJAY VASHISTH, J.(Oral)
1. By way of this common order, present petitions are being
disposed of together, as they arise out of one common FIR.
2. Present petitions have been filed under Section 483 of the
BNSS seeking regular bail in a case bearing Crime No. 18 dated
23.08.2025, registered under Sections 8, 18, 23, and 29 of the NDPS Act
at Police Station Narcotic Crime Bureau, Chandigarh.
1 of 4
CRM-M-59269-2025 and
3. Case of the prosecution is that petitioner Bobby (in CRM-
M-72223-2025) initially purchased certain utensils from a shop and
thereafter concealed 0.455 kg of opium inside them. He allegedly
attempted to send the parcel through a courier service bearing AWB No.
2115324046 of DHL Express Limited, GT Road, Dhandari Road, Khurd,
Ludhiana. The said parcel was meant to be delivered to one Danish
Banger, stated to be residing in the United Kingdom and using mobile
No. +44 7438 689988. The address furnished at the time of booking the
parcel was: Danish Banger, R/o 3, Leicester Street, Wolverhampton,
WV6 OPC, Wolverhampton, United Kingdom.
Upon receipt of information, the officers of the NCB
recovered the parcel before its delivery, and on conducting a search, the
contraband, i.e., opium weighing 0.455 kg, was recovered. Thereafter,
petitioner Bobby was contacted, who disclosed that he was running this
business jointly with one Amrit Singh @ Amrit Singh Lasher (petitioner
in CRM-M-59269-2025), whereupon the said accused was also arrested.
During the course of investigation, it was further found that an amount of
₹20,000/- had been credited to the bank account of petitioner Amrit
Singh @ Amrit Singh Lasher.
4. Learned counsel for the petitioners argues that the recovered
quantity from the courier parcel is non-commercial in nature; therefore,
even in the eventuality of conviction, the maximum awardable sentence
would be less than ten years, which is applicable only in the rarest of rare
cases.
2 of 4
CRM-M-59269-2025 and
Learned counsel for the petitioners further submits that none
of the petitioners has ever been found involved in any other NDPS case
or in similar activities. Nothing further is to be recovered from their
possession, and it appears that after completion of the investigation, the
complaint has already been filed by the NCB. Even charges have been
framed on 06.11.2025. There are a total of 14 prosecution witnesses, and
the process of recording of evidence is yet to commence. Learned
counsel further submits that the petitioners have been in judicial custody
since 25.08.2025, i.e., for a period of approximately five months and four
days.
5. Learned Senior counsel for the Narcotics Control Bureau
opposes the bail petitions, submitting that the petitioners are involved in a
serious offence under the NDPS Act involving attempted international
trafficking of opium through a courier service. The contraband was
deliberately concealed, reflecting conscious possession and a well-
planned modus operandi. The offence has serious societal ramifications,
and the investigation has revealed the involvement of more than one
accused as well as a financial link. The trial is at a nascent stage, and
there is a reasonable apprehension that the petitioners may tamper with
evidence or influence witnesses, if released on bail. In view of the gravity
of the offence and the prima facie material on record, the petitioners do
not deserve the concession of bail.
6. I have heard the learned counsel for the parties and have
gone through the paper-books as well as the status report appended
thereto.
3 of 4
CRM-M-59269-2025 and
7. The facts of the case have been considered in light of the
pleadings contained in both the petitions as well as the status reports filed
by the respondent. Taking into account the overall circumstances of the
case, including the nature of the allegations, quantity involved, stage of
the trial, and period of custody already undergone by the petitioners, this
Court finds merit in the prayer of the petitioners.
Consequently, present petitions are allowed. Petitioners are
ordered to be released on regular bail, subject to furnishing bail/surety
bonds to the satisfaction of the learned Trial Court/Chief Judicial
Magistrate/Illaqa Magistrate/Duty Magistrate concerned, provided they
are not required in connection with any other case.
8. Any discussion recorded herein shall not be construed as an
expression of opinion on the facts of the case. The learned trial Court is
expected to decide the matter independently, based on the evidence
available on record, and expeditiously in accordance with law.
9. In the above terms, the present petitions stand disposed of.
10. A photocopy of this order be placed on the file of another
connected case.
(SANJAY VASHISTH)
JUDGE
January 29, 2026
Rashmi
Whether Speaking/Reasoned: YES/NO
Whether Reportable: YES/NO
4 of 4
