AMIT RANJAN Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) This order shall dispose of the application filed by the petitioner under Section 438 read with Section 482 of the Code of Criminal Procedure, 1973 in complaint case SC No.81/2019 under Section 8 (C), 21(C), 23 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) for grant of anticipatory bail.

(2.) Briefly stated, the facts of the prosecution case are that on the basis of a secret information, two parcels, booked under Airways Bill Nos.2061262291 and 2061387436 and destined to USA and Canada respectively which were being sent by one Gaurav Mehta, were lying at DHL office and these parcels were suspected to contain narcotic psychotropic tablets. On this information, on 16.8.2018, a message was passed over the telephone to the Superintendent, Narcotics Control Bureau (NCB) and the said message was also reduced into writing by the Investigating Officer, NCB. On 17.8.2018, on opening the parcels, the following articles were recovered.

(3.) Further, it is also learnt that Gaurav Mehta also sent narcotic psychotropic tablets from his office-cum-warehouse at K-121, West Patel Nagar, New Delhi continuously. Thereafter, the warehouse of accused Gaurav Mehta was searched and the following articles were recovered: