JASCENT NAKALUNGI Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) The present Bail Application has been filed on behalf of the Applicant/Jascent Nakalungi, under Sec. 439 of the Code of Criminal Procedure, 1973 (erstwhile Sec. 483 read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS)) for the grant of regular Bail in SC No. 187/2021(Case No. VIII/01/DZU/2021) under Ss. 8/21/23/29 of the NDPS Act.

(2.) The ASJ/Special Judge NDPS, New Delhi, dismissedthe Applicant's second bail Application vide order dtd. 7/3/2025.

(3.) Briefly stated, on 27.01.2021a secret information was received by Sh. Anand Kumar, Intelligence Officer (IO), Narcotics Control Bureau (NCB). The information indicated that two Ugandan nationals, Jascent Nakalungi (the Applicant/accused) and Sharifah Namaganda, would be arriving at Terminal-3, IGI Airport, New Delhi, on 28/1/2021via Air Arabia Airways Flight No. G9-463, and were suspected of carrying a large quantity of narcotic drugs in their check-in baggage.