RAAZ ALI Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking regular bail under Sec. 439 of the CrPC, 1973 read with Sec. 36A (3) of the NDPS Act, 1985 in Crime No. VIII/65/DZU/2022 under Ss. 8/22(c)/23(c)/29 of the NDPS Act registered at Narcotics Control Bureau.

(2.) Vide order dtd. 25/1/2024, notice was issued in the present bail application. The State has filed status report dtd. 28/2/2024, which forms part of the record.

(3.) The case of the prosecution as borne out from the status report is that on 23/8/2022, on the basis of secret information, NCB Delhi Zonal Unit has seized 14960 NRxZolpidem Tablets (commercial quantity) from a parcel having AWB No. N25175294 at DTDC Express Ltd., Samalkha, New Delhi. The parcel in question was booked by accused Mohd. Raaz Ali on the directions of accused Quazi Mohd. Zuhaib through accused Anil Kumar on the fake Ids of Vinod Mishra.