MOHD NASAR Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present application has been filed under Sec. 439 CrPC seeking regular bail in connection with case no. VIII/21/DZU/2021 registered by the Narcotics Control Bureau, Delhi Zonal Unit (hereinafter referred to as 'NCB') under Ss. 8(c), 21(c), 23(c) and Sec. 29 of the NDPS Act.

(2.) Vide order dtd. 10/5/2023, notice was issued in the bail application and the respondent/NCB was directed to file a status report. The respondent has filed a status report dtd. 7/8/2023, which forms part of the record.

(3.) The learned senior standing counsel for the respondent has handed over a copy of the criminal complaint filed by the prosecution before the Court of the Learned Special Judge, NDPS Act, Patiala House Courts and the same is taken on record.