MOHD AHSAN Vs. CUSTOMS

JUDGEMENT

(1.) This is a petition under Section 439 CrPC for grant of regular bail in Complaint Case No.62/2020 registered at Police Station Customs (IGI Airport, Delhi) under Section 21(c) and 23 (c) of the Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

(2.) The facts in brief leading to the present petition are as follows:-

(3.) Heard Mr. Amjad Khan, learned counsel appearing for the petitioner and Mr. Vishal Chadha, learned SPP for Customs and perused the material on record.