MUHSIN ALI Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present petition has been preferred under Section 439 of the Code of Criminal Procedure, 1973 (hereafter, "Code ") for seeking regular bail in FIR bearing No. VII/41/DZU/2021 registered under Sections 8(C), 21(C), 23 and 29 of Narcotics, Drugs and Psychotropic Substances Act (hereafter, "NDPS Act ") registered with Narcotics Control Bureau, Delhi.

(2.) The factual matrix in the instant case, as submitted by the prosecution, is as under:

(3.) On 1st March 2021, Intelligence Officer Mr. R.K. Maurya filed the complaint case bearing SC no. 67/2021 under Section 8(c)/21(c)/23/29 of the NDPS act before the court of Additional Sessions Judge, Patiala House Courts and subsequently on the same day cognizance was taken by the ASJ against all accused persons including the petitioner.