SARANSH DOGRA Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) This Application has been filed by the applicant-Saransh Dogra seeking anticipatory bail in NCB Crime No.III/NCB/DDN/Seize/01/2025, registered at NCB, Sub Zone, Dehradun under Sec. 8 read with Sec. 22(c) and Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, 'Act, 1985').

(2.) As per the Remand Application of the respondent, 429 Capsules of Dicylomine Hydrochloride Tramadol Hydrochloride and Acetaminohphen Capsules, 40 Tablets of Alprazolam Tablets IP 0.50 mg and 165 Tablets of Actaminophen and Tramadol HCL Tablets were recovered on 12/5/2025 from one Neeraj Kumar Sharma. At the time of the said recovery, he told that the seized drugs were provided to him by two persons, namely Saransh (applicant) and Gulfam.

(3.) Heard Mr. Pawan Mishra, learned counsel for the applicant and Mr. Shobhit Saharia, learned counsel for the respondent-NCB.