IKECHUKWU CHUKWUBUIKEM STANLEY Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) Petitioner seeks interim bail for a period of four weeks in Sessions Case No. 225 of 2017 on the ground of illness of his wife.

(2.) The case of the prosecution is that an information was received that one parcel booked with DHL Express Limited from Delhi to Spain was containing drugs. Parcel was seized and examined and 575 grams of heroin was recovered. The parcel was booked by the co accused using his own identity.

(3.) It is alleged that the co accused disclosed the identity of the petitioner as the one who had booked the parcel and petitioner is alleged to have named another co accused as the one who had given the articles to him.