HABIBULLAH NABI ZADA Vs. N.C.B.

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 r/w Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as Cr.P.C) seeking grant of regular bail to the petitioner in Crime No. VIII/02/DZU/2020 under Ss. 8/21/23/29 NDPS Act instituted by the NCB.

(2.) Vide order dtd. 5/9/2022, notice was issued in the bail application of the petitioner and the respondent/NCB was directed to file a status report. The respondent has filed a status report dtd. 31/10/2022, which forms part of the record.

(3.) The case of the prosecution as borne out from the status report/reply is that on the basis of a secret information dtd. 28/12/2019, Habibullah Nabi Zada (the petitioner herein) and Abdul Wadood Ahmadi (co-accused), who arrived by Flight No. FG-313 of Arena Airlines at T- 3, IGI Airport, were intercepted near the exit of terminal building.