TAHA TAUFIQ Vs. NARCOTICS CONTROL BUREAU NEW DELHI

JUDGEMENT

(1.) This is a petition filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in case Crime No. VIII/09/09A/DZU/2020 under Ss. 22(c)/23(c)/24/25/27A/29 NDPS Act registered at Narcotic Control Bureau.

(2.) In brief the facts of the case as per the prosecution complaint are that on 31/1/2020, on the basis of secret information, 4200 Tablets of Zolpidam (1.050 Kg) and 6000 Tablets of Alprazolam (1.200 Kg) were recovered from a parcel bearing No. 535153356 lying at TNT India Pvt. Ltd. (Fedex Courier) near new Custom House, IGI Airport which was destined to Great Britain and the recovered contraband was seized as per law detailed in the panchnama in the presence of independent witnesses and was taken into safe custody and thereafter, the consignor/accused Dipu Singh was apprehended from Lucknow and from his house 12,000 Tablets of Tramadol (4.800 Kg) were recovered.

(3.) During investigation, accused Dipu Singh disclosed the names of other persons involved in the conspiracy including co-accused Tejas Patel, Sachin Makade, Barun Chauhan, Bablu Bhagwan Dangre. Furthermore, he disclosed the name of Taha Taufiq (Petitioner herein) R/O 485/44, Rafik Enclave, Mohan Makin, Near Railway Bridge, Daliganj, Lucknow and his mobile nos. 9889333201 and 7007832196.