MOHD. SHADAB Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) Applicant Mohd. Shadab is in judicial custody in NCB Case Crime No. 01 of 2023, under Sec. 8/22C and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("the Act"), Police NCB, Sub Zone Dehradun, District Dehradun. He has sought his release on bail.

(2.) This is fourth bail application of the applicant. His first, second and third bail applications have been dismissed on 12/4/2023, 9/5/2024 and 7/8/2024, respectively.

(3.) Heard learned counsel for the parties and perused the record.