RAJENDER PRASAD SHARMA Vs. NCB

JUDGEMENT

(1.) This application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.') praying for the applicant to be released on bail in Case No. VIII/39/DZU/2022 under Ss. 8(c), 21(c), 23, 25, 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'NDPS Act') registered at Police Station: R.K.Puram, New Delhi. Case of the Prosecution:

(2.) As far as is relevant to the present application, it is the case of the prosecution that based on the information received, the Narcotics Control Bureau (in short, 'NCB') Team, on 27/4/2022, reached at House No. F- 86, Abul Fazal Enclave, Jamia Nagar, Okhla, New Delhi. On the 3rd floor of said house, they found co-accused Razi Haider Zaidi, and during search of said house, it led to the recovery of the following:

(3.) It is further alleged that Razi Haider Zaidi, in his voluntary statement under Sec. 67 of the NDPS Act recorded on 27/4/2022, disclosed that the Heroin seized from the said flat was recently shifted from Muzaffar Nagar, U.P. on the direction of a co-accused, Shahid. It had been prepared at a godown at Muzaffar Nagar. The co-accused Razi Haider Zaidi is stated to have further revealed that he had imported the said heroin in two different modes, out of which, the first lot was received in the consignment of mulethi from the applicant who is running the business as M/s R.R. Global Impex. He further disclosed that the applicant had stored the consignment of heroin at Vinayak Cold Storage at Kondli, Sonepat, and that he alongwith his associates had collected the same from said Cold Storage in the presence of the applicant herein in February, 2022.