KELVIN GEORGE KATINDASA Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Section 439 Cr.P.C. read with Section 37 of the NDPS Act seeking regular bail in SC No. 139/2019 registered under Sections 9A/25A/29 of the NDPS Act at police Station Crime Branch, Delhi.

(2.) Briefly stated, the facts of the case are that on 10.01.2019, on the basis of secret information, petitioner Kelvin George Katindasa was intercepted at IGI airport while he was travelling to Dar-Es-Sallam via Doha and during search, 24.5kg of Pseudoephedrine was recovered.

(3.) In his statement u/s 67 NDPS Act, petitioner disclosed that he came to Delhi along with his brother Nagary and stayed at hotel Venus, Mahipalpur, Delhi and on 09.01.2019, Nagary asked him to go to INA market to collect the suitcase and thereafter petitioner collected the suitcase of Pseudoephedrine from Chinedu and Kelvin (petitioner) was supposed to hand over this suitcase to Nagary at Tanzania. On 18.02.2019 accused Nagary was also intercepted at Mumbai airport on the basis of LOC. Accused Nagary also accepted his guilt. The mobile phones of accused persons were examined and it was revealed that they were in touch with others and shows that they were the members of international drug syndicate and involved in drug trafficking.