AXAT GULI Vs. CUSTOMS

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C. seeking bail in Complaint No. VIII(10)ACE/SIIB/Nayan/29/2017 under Ss. 22/23 read with Ss. 28/29 of the NDPS Act registered at Police Station IGI Airport.

(2.) Briefly stated, the case of the Customs (Respondent) is that the export Consignment of M/s. Nayan Overseas (IEC No. 0516522973) was booked for export through Custom by one co-accused Rohit Kumar which was handed over to accused Rohit Kumar by the present petitioner/accused. There were total 21 boxes in the consignment under the said shipping bills wherein it was declared that the consignment was containing readymade garments, bed-sheets. ceramic knobs and artificial anklets.

(3.) On examination of all 21 corrugated boxes, 1810 strips comprising of 70 tablets of each i.e. 1,26,700 tablets of psychotropic substances "Alprazolam" was found concealed in box no. 11 in commercial quantity (listed at S.No. 178 in the schedule of NDPS Act, 1985).