SURESH KUMAR Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) This is a petition for regular bail under Section 439 Cr.P.C. on behalf of the petitioner, in case bearing Crime No.81/2017, dated 15.12.2017, under Sections 8/20/23/25/29/60 of the Narcotics Drugs and Psychotropic Substances Act , 1985 (in short ' N.D.P.S. Act '), registered at Police Station NCB Zonal, Chandigarh.

(2.) Additional reply by way of affidavit of Mr. Kumar Manohar Manjul, Intelligence Officer, N.C.B., Chandigarh, is filed on behalf of the respondent, along with documents Annexures R-2 and R-3, collectively; Be kept on record.

(3.) On the last date, Ld. Counsel for the petitioner had submitted that Confessional Statement of an accused in N.D.P.S. Act recorded by Personnel of the Narcotic Bureau, is not admissible in evidence, and then sought adjournment to satisfy this Court about the validity of his submission.