GAURAV MEHTA Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) This is a bail application under Sec. 439 read with Sec. 482 of the Code of Criminal Procedure, 1973 on behalf of the applicant seeking grant of regular bail in SC No. 81/2019 under Ss. 8(c)/21(c)/23/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, titled 'Narcotics Control Bureau Vs. Gaurav Mehta and Ors.' pending before the Court of learned Special Judge, NDPS Act, Patiala House Courts, New Delhi.

(2.) As per the case of the prosecution, secret information was received on 17/8/2018 in respect of two parcels destined to USA and Canada respectively lying at DHL Express, Rama Road, Kirti Nagar, New Delhi, booked by the applicant Gaurav Mehta of Desi Global E Mart. The parcels were suspected to contain narcotics/psychotropic tablets. Further, it was also learnt that the applicant was continuously sending narcotics/ psychotropic medicines from his office cum warehouse at K-121, Backside, West Patel Nagar, New Delhi.

(3.) As per the Panchnamas dtd. 17/8/2018, a search was first conducted at the DHL office and then at K-121, West Patel Nagar, New Delhi wherefrom a huge quantity of transparent plastic polythenes containing white colour tablets were recovered.