ANKIT Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) These two Bail Applications have been filed for grant of regular bail in connection with NCB Crime No.05/NCB/DDN/2020 (Special Sessions Trial No.136 of 2021, "Union of India through Narcotics Control Bureau, Dehradun vs. Ankit alias Kaka and others"), registered with NCB Sub-Zone, Dehradun for the offence under Ss. 8/22/27A/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short "the Act 1985").

(2.) These two Bail Applications have arisen from one crime number i.e. NCB Crime No.05, therefore, these two Bail Applications are being considered and decided by this common order. Record of First Bail Application No.2716 of 2021 will be leading file.

(3.) Heard Mr. Ankur Sharma, learned counsel for the applicants and Mr. Shobhit Saharia, learned counsel for Narcotics Control Bureau/respondent no.1.