NWAOSU MICHAEL ARIKO Vs. UNION OF INDIA

JUDGEMENT

(1.) The accused No.1 in Special C.C.No.1685/2022 pending before the Court of XXXIII Additional City Civil and Sessions Judge and Special Court for NDPS, for the offences punishable under Ss. 8(c), 21(B), 22(c), 27, 27A, 28 & 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter for short referred to as the 'Act of 1985') is before this Court seeking regular bail.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for respondent - State.

(3.) Facts leading to the filing of this petition narrated briefly are: