MADAN LAMA Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) This is a petition under Section 439 CrPC for grant of regular bail in Sessions Case No. 46/2021 registered at Narcotics Control Bureau for offences under Sections 8, 20(b) and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short the "NDPS Act").

(2.) The facts in brief leading to the bail application are as follows:

(3.) Heard Mr. Rahul Dev Tyagi, learned counsel for the petitioner and Mr. Subhash Bansal, learned SPP for NCB and perused the material on record.