SANJAY KUMAR Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) The petitioner - Sanjay Kumar son of Giriwar Lal seeks grant of regular bail in NCB Crime No. 01 dated 03.01.2017, which is a complaint filed in the Court of Judge, Special Court, Amritsar, under Sections 8, 18, 62 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'NDPS Act').

(2.) According to the contents of the complaint, on 03.01.2017 specific information was received that the petitioner is selling products like 'Kamini' and 'Bharshasha' which contain opium without any valid licence. A search was carried out at about 1220 Hrs at M/s. S.A. Medicine Centre, Chok Farid, Gali Arirutab, Amritsar and another shop by the name and style of Kanhaiya Lal Girwar Lal at Katra Sher Singh Market, Amritsar. Both the shops were owned by the petitioner. The search of Kanhaiya Lal Girwar Lal did not yield any contraband but from M/s. S.A. Medicine Centre, 44 boxes of Bharshasha and 30 boxes of Kamini were recovered alognwith 18 boxes of Habbe Mumsikkhas besides 200 loose tablets of Kamini. Some empty wrappers, empty bottles of Kamini were also recovered. Cash amount of Rs. 80,600/- was also recovered.

(3.) It is not in dispute that the seized medicines are Ayurvedic drugs and have been manufactured by known manufacturer.