LAWS(DLH)-2021-3-97

EDWIN EMEKA IGBOKWE Vs. NARCOTICS CONTROL BUREAU

Decided On March 15, 2021
Edwin Emeka Igbokwe Appellant
V/S
NARCOTICS CONTROL BUREAU Respondents

JUDGEMENT

(1.) This application under Section 439 CrPC read with Section 37 of the Narcotics Drugs & Psychotropic Substances Act ( in short 'NDPS Act') is filed by the petitioner seeking regular bail in complaint case No.SC/225/2017 titled as NCB v. Ikechukwu Chukwubuikem Stanley & Ors. pending in the Court of Special Judge, NDPS Act, Patiala House.

(2.) The petitioner had filed a bail application before the learned Special Judge NDPS, who by order dated 16.12.2020 had rejected the bail application of the petitioner. The petitioner is in judicial custody since 30.01.2017.

(3.) Shorn of details, the facts leading to this bail application are as follows: