AFROZ ALAM Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in FIR No.218/2018 dtd. 29/8/2018 registered at Police Station Crime Branch for offences under Sec. 22 and 29 of the NDPS Act read with Sec. 63 and 65 of the Copyright Act.

(2.) Briefly stated, the facts leading to the instant case are as follows:-

(3.) Heard Mr. Naveen R Nath, learned Senior Advocate for the petitioner and Mr. Amit Chadha, learned APP for the State and perused the material on record.