ARSHADUDDIN AHMAD Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present bail application is filed seeking regular bail in Case No. VIII/50/DZU/23, registered for offences under Ss. 8(c), 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act').

(2.) Briefly stated, on the basis of secret information received on 25/10/2023, officers of the Narcotics Control Bureau (NCB), Delhi Zonal Unit, intercepted a parcel lying at the DTDC Express Ltd. office, Samalkha, Delhi. The said parcel, bearing AWB No. V88859066, was addressed to one 'Saqlain' at Apollo Clinic, Guwahati, Assam, and was suspected to contain narcotic substances.

(3.) Upon search, the parcel was found to contain 50.95 grams of MDMA (Ecstasy), a commercial quantity, concealed within a blue jacket. The parcel bore the name and address of the sender as 'Rohit, Janakpuri, West Delhi', along with a mobile number.