RAVI ZHINGA Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present bail application is filed seeking regular bail in Case No. VIII/24/DZU/23, registered for offences under Ss. 8 (c), 20 (b), 22(c), 23(c), 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act').

(2.) The brief facts of the case are as follows:

(3.) The learned counsel for the applicant submitted that the applicant is innocent and he has been falsely implicated on the basis of the disclosure statement of co -accused Manthan and no recovery has been effectuated from him.