EMEKA CHARLES OMUKA Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in Crime No. VIII/50/DZU/2019 registered under Sec. 8 (C), 21 (C) of the NDPS Act., pending before the Court of Ld. Special Judge, NDPS, Patiala House Courts, New Delhi.

(2.) Briefly stated, the facts of the present case are that on the basis of a secret information received on 26/12/2019, a raid was conducted on 27/12/2019 in the presence of independent witnesses at House No. A-25, First Floor, Gali No 7, Vipin Garden, Uttam Nagar, New Delhi where petitioner Emeka Charles Omuka was living. Upon search of the said house, 270 grams of Heroin was recovered from the inner-side of window AC fixed above the main door.

(3.) I have heard the Ld. counsel for the petitioner, Ld. Sr. Standing Counsel for the respondent (NCB), perused the Status Report and also perused the records of this case.