DAVID COLLIN Vs. NARCOTICS CONTROL BUREAU

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 S.C. No. 8522/2016, NCB v. Sita @ Christina Rozaria @ Priya Mandal and Anr., U/s 8, 21, 22, 23 and 29 NDPS Act.

(2.) Briefly stated, the facts of the case are that on the basis of secret information, two parcels booked under Airway Bill No. 7185476351 and 7185476362 destined from New Delhi to Canada were detained at DHL Courier Company at Kirti Nagar. The said parcels were booked by co-accused Sita @ Priya Mandal @ Christina Rozaria at the instance of the present petitioner David Collins. Both the parcels were examined and 245 grams and 425 grams of Heroin respectively were recovered. Thereafter search was also conducted at the residence of present petitioner which also resulted in to the recovery of 12 grams Cocaine and 20 gm Methaempthaine.

(3.) I have heard the Ld. counsel for the parties and perused the records of this case.