ZAKIR HUSSAIN Vs. STATE

JUDGEMENT

(1.) This is a successive bail petition filed by accused No.2 praying to enlarge him on bail in relation to a case registered by respondent/NCB in NCB F.No.48/1/5/2021/ BZU for offences punishable under Ss. 8(c) read with Sec. 20(b)(ii)(C) , 23 , 27(A) , 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985 [hereinafter referred to as ' NDPS Act ' for short].

(2.) The petitioner had approached this Court in Criminal Petition No.3921/2021 seeking similar prayer and the said petition was dismissed by an Order dtd. 14/7/2021.

(3.) Heard the learned senior counsel for petitioner and the learned counsel for respondent.