EKOH COLLINS CHIDUBEM Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present petitions have been filed under Sec. 439 of the Code of Criminal Procedure, 1973[Hereinafter "CrPC "], seeking grant of bail to the accused persons/petitioners in Complaint No.VIII/44/DZU/2022 registered under Ss. 8/21/23/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985[ Hereinafter "NDPS Act "], at P.S. NCB.

(2.) As both the petitioners have been arrayed as co-accused in the above complaint and have taken identical pleas seeking grant of bail, these petitions are being dealt with and considered by this Court by way of a common judgment.

(3.) It is the case of the prosecution that on 20/5/2022, acting upon secret information, the NCB team reached DHL Express Pvt. Ltd., Rama Road, near Kirti Nagar, New Delhi, and enquired about a parcel bearing AWB No. 3385037946. The parcel was produced by one Ashit Yadav, Supervisor who also agreed to join the proceedings as an independent witness. The parcel was a yellow coloured DHL plastic polythene. The airway bill slip disclosed the consignor as Joseph Mandy, 118, West Street, Sandton, 2031, Sandown Gauteng, South Africa and the consignee as the petitioner, Pradeep Kumar Jha, Dharuhera, Haryana.