LAWS(UTN)-2023-12-82

MOHD. FAISAL Vs. NARCOTICS CONTROL BUREAU

Decided On December 29, 2023
Mohd. Faisal Appellant
V/S
NARCOTICS CONTROL BUREAU Respondents

JUDGEMENT

(1.) Present Application has been filed for grant of regular bail in connection with the Narcotics Control Bureau (in short, 'NCB') Crime No.III/NCB/DDN/Seize/01/2022.

(2.) The present applicant is in judicial custody under Sec. 8 read with Sec. 21 (c), Sec. 27 A and Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) Reply affidavit to the supplementary affidavit, filed by the respondent, is taken on record.