ABDUL RAB Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present application is filed seeking regular bail in Case No. VIII/39/DZU/2022 registered at Police Station Narcotics Control Bureau for offences under Ss. 8(c), 21(c), 22(c), 23, 25, 27A, 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act').

(2.) It is alleged that on 27/4/2022, on the basis of a secret information, the NCB team seized 50 kg heroin, 47.06 kg suspected narcotic drugs/ psychotropic substances and Rs.30.00 lakh cash and other articles from the house of the accused - Razi Haider Zaidi at F-86, 3rd Floor Abul Fazal Enclave, Jamia Nagar, New Delhi.

(3.) During the course of investigation, accused - Razi Haider Zaidi tendered his voluntary statement thereby admitting to his role in the manufacturing of heroin in one of his godown taken on rent at Muzaffarnagar. He further disclosed that he was in contact with one Shahid (stated to be the main conspirator) based in Dubai. He further admitted that he could identify other co-accused persons who are involved in the commission of the crime.