IRENEOMOIBE Vs. UNION OF INDIA

JUDGEMENT

(1.) The respondent - Narcotic Control Bureau (hereinafter referred to as 'NCB' for short), have registered a case against the petitioner herein for the offence punishable under Section 8 read with Sections 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS' Act, for short) in NCB F No.48/1/1/2019.

(2.) I have heard the arguments of the learned counsel for the petitioner and the Special Public Prosecutor for respondent - State and carefully perused the entire records.

(3.) Before adverting to the grounds urged in this case by the petitioner's counsel and as countered by the respondent's counsel, it is just and necessary to have the brief facts of this case: