KASHIF Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) The present petition has been filed seeking regular bail in connection with FIR No. NCB Crime No. VIII/19/DZU/2022 registered at Police Station Narcotics Control Bureau [in short "NCB] under Ss. 8/22 (c)/23(c)/29 of NDPS Act, 1985.

(2.) As per the prosecution version, an information was received by Junior Intelligence Officer [in short "JIO"] of NCB/respondent, Sunil Kumar, whereby it was stated that the parcel bearing AWB No. 7702909491 is lying at DHL Express Pvt. Ltd. Rama Road, Kirti Nagar, New Delhi and was suspected to contain psychotropic substance and in relation thereto the said officer informed the Superintendent, Sh. Amit Kumar Tiwary who directed another officer Anoop Kumar (HO) to take necessary action.

(3.) In pursuance of the above said directions, a team was constituted and on the same day at around 3pm the team departed from NCB office and reached DHL office at around 3:40 pm. Thereafter, at DHL Express office the team disclosed the information to the Supervisor, Mr. Ankur Singh who joined the team as independent witness.