LAWS(DLH)-2024-5-209

NARCOTIC CONTROL BUREAU Vs. AQYAR KHAN SHINWARI

Decided On May 14, 2024
NARCOTIC CONTROL BUREAU Appellant
V/S
Aqyar Khan Shinwari Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) This petition has been filed under Sec. 439(2) read with Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.'), challenging the Order dtd. 29/1/2024 (hereinafter referred to as 'Impugned Order') passed by the learned Additional Sessions Judge (Special Judge ' NDPS), New Delhi District, Patiala House Courts, New Delhi (hereinafter referred to as the 'Special Judge') in SC No.20/2020 titled NCB v. Aqyar Khan (Complaint Case no.VIII/30/DZU/2019) directing release of the respondent on Bail in the abovementioned case.

(3.) The abovementioned Complaint Case has been registered on the complaint of the petitioner alleging Offence under Ss. 8(c), 21(c), 23(c), and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'NDPS Act'), inter alia, against the respondent.