SANEESH SOMAN Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) Through the present petition under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023[BNSS](formerly Sec. 439 of the Code of Criminal Procedure, 1973[Cr.P.C.]), read with Sec. 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985[NDPS Act], the Petitioner seeks bail in NCB Case No. VIII/24/DZU/2023. This case relates to offences under Ss. 8(c), 20(b), 22(c), 23(c), 27-A and 29 of the NDPS Act, which is currently pending before the Special Judge (NDPS-12), Patiala House District Court, Delhi.

(2.) The case of the prosecution, in brief, is as follows:

(3.) Counsel for Petitioner raises the following grounds for seeking bail: