ANKIT GOYAL Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present first petition under Sec. 438 of the Code of Criminal Procedure, 1973 is filed on behalf of the petitioner for grant of anticipatory bail in Crime No. VIII/21/DZU/2023 under Ss. 8C, 22C, 23C, and 29 of the NDPS Act, registered at Police Station NCB, R.K. Puram, New Delhi.

(2.) Facts as per the status report submitted by the NCB are that, on 8/5/2023, the NCB seized 14,700 Alprazolam tablets and 10,030 Tramadol tablets from a courier parcel in Mahipalpur, Delhi.

(3.) The applicant later appeared and admitted using mobile numbers and bank accounts tied to the offence. He claimed his phone was lost but filed a report only after a co-accused was arrested. NCB's analysis of chats, transactions, and device records established the applicant's involvement in earlier consignments as well. The Trial Court dismissed his anticipatory bail applications, noting his non- cooperation and risk of tampering with evidence. The investigation is ongoing to identify the larger network and the source of the contraband.