AJIT JAISWAL Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present application has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 wherein the petitioner seeks regular bail in case No. VIII/37/DZU/2023 dtd. 14/3/2024 for offence under Sec. 8(c)/22(c)/23(c) and 29 of the Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS).

(2.) The brief facts of the case are that, on 1/8/2023 at around 1400 hours, Shri Manoj Kumar Yadav, JIO, received secret information that a parcel consignment bearing Airway Bill No. 781638052022 was lying at Skart Global Express Private Ltd, IGI Airport, New Delhi, and was suspected to contain a large quantity of narcotic/psychotropic substances. Acting on the said tip, Shri Sandeep Kumar, JIO, constituted a raiding team and proceeded to the spot. Upon reaching the location, he met Shri K.K. Yadav, Security Officer, Skart Global Express Private Ltd, and shared the information with him. Thereafter, Shri K.K. Yadav produced the suspected parcel bearing Airway Bill No. 781638052022 before the NCB officials.

(3.) After procedural compliances, the raiding team examined the intercepted parcel, which was a white coloured carton box wrapped with transparent tape. On one side of the parcel, certain documents were affixed, which were duly separated from the box. The invoice and a white paper pasted on the box reflected the sender's address as 'Vijay Mishra S/o Surendra Mishra, 19/232-l OL, Malti Nagar, Indrapur-Shivpur Link Road, Varanasi, Uttar Pardesh 221003, India Phone-7518425388,email-vijay@gmail.com" and the address of the receiver was mentioned as 'Justin Nagy 4308 N, Peachtree RD, Chamblee GA 30341 USA Phone + 16190925565".