NATIONAL INVESTIGATION AGENCY Vs. ANKUSH VIPAN KAPOOR

JUDGEMENT

(1.) The petitioner-NIA is seeking cancellation of bail granted to the respondent vide order dtd. 5/7/2021 (Annexure P-3) passed by this Court in CRM-M No.23889 of 2021 in case bearing FIR No.20 dtd. 29/1/2020 under Ss. 21, 25, 27-A, 29, 85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as, 'NDPS Act') and Ss. 30, 53, 59 of the Arms Act, 1959 registered at Police Station Special Task Force, District STF Wing, SAS Nagar, Mohali.

(2.) Brief facts of the case:

(3.) Submissions of learned counsel for the petitioner/NIA Learned counsel appearing on behalf of the petitioner, in support of his prayer, has inter alia made the following submissions: