NAVEEN HANDA Vs. CENTRAL BUREAU NARCOYICS

JUDGEMENT

(1.) Claiming himself to be falsely implicated, the applicant herein, a licensee under the Drugs and Cosmetics Act, 1940 and carrying out the business of drugs and medicines (scheduled under NDPS Act), is before this Court seeking bail for alleged offences committed under Ss. 21, 22, 29 and 30 of Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act'), for which a case has been registered by Central Bureau of Narcotics of Delhi bearing No.PDI/DEL/Seizure/4/2024.

(2.) Succinct facts as pleaded in the bail application are as follows: On 13/2/2024, a team inspectors from the Central Bureau of Narcotics (CBN), New Delhi, conducted a search at the premises of M/s Vin Healthcare in the absence of the applicant. A personal search of all individuals present yielded no incriminating material. The team then inspected the stock of NDPS medicines and found discrepancies between the recorded stock and the actual inventory.

(3.) The stand taken by the prosecution/Central Bureau of Narcotics is that, the officers of Central Bureau of Narcotics recovered and seized 12592 Fentanyl Injections, 2353 Fentanyl Patches, 4540 Morphine Sulphate injections, 16510 Morphine Sulphate Tablets, 610 Diazepam Injections, 8080 Pentazocine Injections, 3820 Tramadol Injections, 675 Ketamine Injections, 226 Buprenorphine patches, 800 Buprenorphine tablets, 325 Midazolam injections, 1250 Remifentanil Injections and 50 Pethidine injections from the premises, vide panchnama dtd. 13/2/2024 under the provisions of NDPS Act, 1985.