NAVEED SULAIMAN Vs. THE INTELLIGENCE OFFICER

JUDGEMENT

(1.) Petitioner being accused No.2 in Special C.C.No. 1398/2019 under trial for offences punishable u/s 8(c) r/w Sec. 21(c), 22(c), 23 (c), 27, 28 & 29 of the Narcotic Drugs and Psychotropic Substances Act 1985 (hereafter 1985 Act) is knocking at the doors of this Court seeking his enlargement on bail.

(2.) After service of notice, the respondent having entered appearance through learned Central Government Counsel have filed the Statement of Objections on 3/2/2022 opposing the petition. The Central Government Counsel makes submission resisting the prayer for the grant of bail inter alia contenting that this is a successive petition there being no change of circumstances and therefore, not maintainable; the offence is grave & heinous; there is sufficient material collected in the investigation which prima facie links the accused with the commission of offences. The interest of justice would be served more by denying bail to this accused than by enlarging him from gaol. So contending, he seeks dismissal of the petition.

(3.) The facts recorded by this Court on the earlier occasion being relevant are reproduced below: