MANISH MOHAN Vs. I.O. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) By way of the present petition under Sec. 439 of the Code of Criminal Procedure, 1973 ('Cr.P.C') read with Sec. 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act'), the petitioner seeks regular bail in proceedings arising from complaint case bearing SC No. 81/2019 titled 'NCB vs. Gaurav Mehta and Ors' under Sec. 21/23 and 29 of the NDPS Act pending before the learned Special Judge, Patiala House Courts, New Delhi.

(2.) The matter arises from a complaint bearing No. NCB/24/DZU/2018 filed by the Narcotics Control Bureau ('NCB') under Sec. 8(c), 21(c), 23 and 29 of the NDPS Act alleging that based on certain secret information, the petitioner and two co-accused persons, by name Gaurav Mehta and Bhasker Khatnani, were suspected of engaging in the sale and purchase of psychotropic tablets.

(3.) A brief conspectus of the allegations leading-up to the filing of the present bail petition is as follows :