(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) By means of the present bail application, the applicant seeks bail in Case Crime No. 130 of 2024, under Sec. 8/21 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "NDPS Act"), Police Station- Kotwali, District- Ghazipur, during the pendency of trial.
(3.) The prosecution story, as unfolded from the First Information Report (FIR) is that Contraband (Heroine) has been recovered from Scorpio No.UP 32 LK4587 in four packets, total weighting 1 kg. The vehicle in question was being driven by the applicant in which two other persons were also sitting. When the police had intercepted the vehicle, the search was conducted as per the established procedure and three packets of 250 gms. Each were found from the pocket of all the three persons sitting in the scorpio vehicle and another packet containing 250 gms Contraband (Heroine) was found beneath the seat of the applicant who was driving the vehicle.