CHOTELAL YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter has been heard via video conferencing due to lockdown imposed on account of the COVID-19 pandemic.

(2.) Heard Mr. Gajendra Kumar Singh, learned counsel for the petitioner and Mr. S D Sanjay, learned Additional Solicitor General (hereinafter referred to as the 'ASG') along with Mr. Uma Shankar Verma, learned senior panel counsel for the Central Government.

(3.) The petitioner is in custody in connection with NDPS Case No. 18 of 2019 arising out of NCB Case No. 13 of 2019 dated 25.05.2019 instituted under Sections 8, 2, 20, 25 and 29 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'Act').