SHAMEEM BANO GULAM KURESHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The applicant is one of the four accused, who seeks her release on bail in connection with alleged offences punishable under Ss. 8(c) r/w 20(b)(ii)C, 27A and 29 of the Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

(2.) The prosecution case in brief goes like this.

(3.) Pursuant to a secrete information received by the Narcotics Control Bureau (NCB) that two Indian nationals namely Aftab Ail Hishamoddin Shaikh (Aftab), Sabir Ali Azhar Sayyed (Sabir) are travelling from Hazarat Nizamuddin to LTT, Kurla, Mumbai by Train No.02172 in Coach No.B9, seat nos. 51 and 57 along with substantial quantity of Narcotics Drugs in their luggage trolley bag.