ARUN KUMAR Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) By this petition, the regular bail is sought by the petitioner in Crime No. VIII/DZU/2019 under Sec. 8, 20,22(c), 23 and 29 of NDPS Act.

(2.) As per the case of the prosecutrix, secret information was received on 6/7/2019 regarding one courier parcel booked by one Sudhir Srivastava to Amar Srivastava from Lucknow to USA lying at DTDC company office on the suspicion that it contains tablets in huge quantity and a team was constituted and on opening the parcels 500 strips of 10 Tablets Alprazolam were recovered total weight was found to be 1 k.g. Pursuant to details sought from the manufacturing company in Punjab, it was revealed that the said tablets had been sold to Psychocare Health Pvt. Ltd. and then to M/s S.S. Medicos situated in U.P.

(3.) In November, 2019, S.S. Medicos, through Bhanu Pratap, admitted to the purchase of 20,000 tablets but failed to supply details of the stock of medicines as per license held by the company. Pursuant to several notices issued under Sec. 67 NDPS Act, Bhanu Pratap and his sister Shivangi Singh who was the licence holder for S.S. Medicos did not join investigation. NBW's were issued and finally Bhanu Pratap was interrogated, he disclosed that he had sold 20,000 tablets of Alprazolam to Manish Gupta without any bills. He was arrested on 5/12/2020. Notice was issued to Manish Gupta who was also located in Uttar Pradesh and consequent to his not joining the investigation, NBW's were issued. However, he joined the investigation subsequently.