LHINGNEIHAT LHOUVUM Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present application under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC') read with Sec. 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act') seeks regular bail in Sessions Case No. 09/2021, under Ss. 21/23/29 of the NDPS Act, titled 'NCB v. Martin Chikamma Nwokorie and Anr." pending before the Court of the learned Special Judge (NDPS), Patiala House, New Delhi.

(2.) The case of the respondent as per the status report dtd. 19/5/2023, is as under:-

(3.) Learned counsel appearing on behalf of the applicant submitted that the present applicant has been named in the complaint as she was the live-in partner of co-accused and the said co-accused misused her identity as the consignee of the alleged consignment recovered by the respondent/NCB.