IKECHUKWU CHUKWUBUIKEM STANLEY Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) Crl. M.A. 35249/2018 (Exemption)

(2.) A complaint was filed by the respondent contending that secret information was received that a parcel booked with DHL Express Pvt. Ltd. for Spain might contain narcotics substance.

(3.) Search and seizure were carried out and the parcel was intercepted. The parcel contained 575 gms. of heroine which is a commercial quantity. The allegation is that the petitioner booked the parcel.