ABDUL QAIDER Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 CrPC seeking grant of regular bail to the petitioner in FIR No. VIII/10/DZU/2022 under Ss. 8(c)/22(c)/29 NDPS Act registered at P.S. NCB.

(2.) Vide order dtd. 31/5/2023, notice was issued in the bail application and the respondent/NCB was directed to file the status report. The respondent has filed a status report dtd. 7/10/2023, which forms part of the record.

(3.) The case of the prosecution as borne out from the complaint filed by the NCB before the Learned Special Judge is that on 27/1/2022, a secret information was received that Consignment AWB No. D10770448 destined to Ludhiana, Punjab is lying at DTDC Express Limited, Khasra No 16/6, Telephone Exchange Road, Samalkha, New Delhi and that if the said consignment is intercepted, it may lead to recovery of Narcotics drugs or Psychotropic substance.