ASAB UDDIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the Petitioner/Accused on bail in NCB/VSZU/Cr.No/02/2025 of NCB Visakhapatnam Zonal Unit Police Station, Visakhapatnam, registered against the Petitioner/Accused herein for the offences punishable under Ss. 20(b)(ii)(b) 28 & 29 read with 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity 'the NDPS Act').

(2.) Heard the learned counsel for the petitioner and the learned Assistant Public Prosecutor. Perused the record.

(3.) Mr. Suresh Kumar Routhu, the learned Special Public Prosecutor for NCB, submits that the petitioner has a propensity for escaping from the custody of the NCB officials. In fact, that occurred on 9/4/2025. Of course, later, he himself appeared before the Investigating Officer on 17/7/2025 at East Police Station, Dimapur, Nagaland, and rendered his voluntary statement.