WASEEM AKRAM Vs. INTELLIGENCE OFFICER, NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present petition has been filed by the petitioneraccused under Section 439 of Code of Criminal Procedure praying to release him on bail in NCB.F.No.48/1/06/2017/BZU, Bengaluru for the offences punishable under Section 8(c) r/w 22, 23, 28, 29 and 30 and 68(F)2 of N.D.P.S. Act, 1985.

(2.) I have heard the learned counsel for the petitioner and learned Special Public Prosecutor for the respondent.

(3.) The gist of the complaint is that on 18.04.2017 at about 10.00 p.m. the complainant received credible information that one Waseem Akram illegally running an internet pharmacy along with his brother Salim Pasha with the help of one Mohammed Suhail Ahmed in the name of a call centre, through which they are smuggling some psychotropic substances to Foreign Countries and making profits. Immediately, they secured Panchas and Gazetted Officers and went to the house of accused and when searched the said house, they found some carton boxes. On search of the said boxes they found Sildigra-73 strips, Zenegra 100-22 strips, Aurogra 100 103 strips, Ceniforce 150 77 strips, Tadalafil 20mg-159 strips, Vidalista 20- 343 strips, sibutril 15 -3 strips, Viletra 20 -8 strips, Tramazac (Tramadol) -2 strips and likewise on search of the second box they found 635.25 Alprazolam tablet strips, Zolpidem tablet strips, Amphetamine, Clonazepam, Lorazepam, Butalbital, Oxycodon (Synthetic Opium) tablet strips, Phentermine, Fioricet and Diazepam tablet strips. At that time accused-1 was not present and accused Nos. 2 and 3 informed that they are running the said pharmacy and they do not have any valid license. The accused persons were produced before the Magistrate. Subsequently, accused No.1 is also apprehended.