VIJAY PAL Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) Bail APPLN. 2009/2017

(2.) The allegations against the petitioner are that the petitioner used his identity papers for the purposes of booking a parcel and the parcel is alleged to have contained 360 gms. of methaqualone.

(3.) Learned counsel for the petitioner contends that there is nothing to show that petitioner was consciously aware that the parcel contained any prohibited substance. It is contended that the petitioner is a courier agent and had received the parcel from one Roshan Singh Arora, who had received it from one Varun. Varun had received the parcel from one Manjur Ansari, who had received it from Mahesh. Mahesh received the parcel from the original consignor one Nigerian Frank.