NASTOR FARIRAI ZISO Vs. NCB

JUDGEMENT

(1.) By way of this order, I shall dispose of the present petition filed under Section 439 Cr.P.C. on behalf of the petitioner for grant of regular bail in SC No. 411 of 2019 arising out of FIR No. VIII/27/DZU/2019 Under Section 9A/25A of the Narcotic Drugs And Psychotropic Substances Act, 1985, PS. Narcotics Control Bureau (DZU), New Delhi.

(2.) Brief facts of the case that on 13.07.2019, on the basis of secret information, the petitioner/accused was apprehended at IGI Airport when she was going to Zambia and 19.3 Kg. of pseudoephedrine hydrochloride was recovered from her baggage. The petitioner/accused in her statement u/s 67 N.D.P.S. Act admitted the recovery and disclosed that she came to India on request of her friend and the bags concealing the said bags was given by her friend IKE.

(3.) I have heard the Ld. counsel for the petitioner, Ld. Sr. Standing Counsel for the respondent ( NCB) and perused the records of this case.