ABDUL RAZAK B.U Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed by accused Nos.6 and 7 under Sec. 439 of Cr.P.C., for grant of bail in NCB File No.48/1/19/2021 of BZU registered by the respondent - NCB for the offences punishable under Ss. 8(c), 20(b)(ii)C, 23, 25, 27, 27A, 28 and 29 of N.D.P.S. Act.

(2.) Learned Senior counsel for the petitioners is not pressing the bail petition in respect of 1st petitioner - accused No.6, with liberty to file a fresh petition after some times.

(3.) His submission is placed on record.