SANA ZAHIR QURESHI Vs. UNION OF INDIA

JUDGEMENT

(1.) By this Application, the Applicants seek their enlargement on bail in connection with Special (NDPS) Case No. 602 of 2023 in NCB/MZU/C.R.NO.II-48/2022 dated 9 th December 2022 registered with the Narcotics Control Bureau (NCB), Mumbai, for the offences punishable under Ss. 8(c), 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').

(2.) The case of the prosecution, in brief, is that, on the basis of secret information received by team of NCB in presence of 2 independent witnesses, seized 920 bottles of Chlorphenaramine Maleate and Codeine Phosphate Phensirest Cough Syrup each containing 100 ml vide panchanama dtd. 9/12/2022 from Room No.303, SimranPreet CHS, Plot No.25-A, Sector 14, Koparkhairne, Navi Mumbai. According to the prosecution, the said premises are connected with the Applicant Nos. 1 and 2. The Applicants are married to each other. There are other Accused in the said offence. On the basis of revelations made by the present Applicants, other Accused were also arrested and the present complaint came to be filed.

(3.) The Applicants sought bail from the Special Judge (NDPS Act), Thane. However, by order dtd. 20/12/2023, their bail application was rejected. Hence, the Applicants are before this Court for the reliefs as prayed.