GHULAM MOHD. BHAT Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) The present petition has been filed by the petitioner for quashing the order dtd. 9/11/2021 passed by the learned Additional Sessions Judge, Jammu (hereinafter to be referred as the trial court) in case No. 18/2021/complaint, titled, Union of India, Narcotics Control Bureau through Intelligence Officer vs. Mohd. Sharief and others, whereby the charge for commission of offences under sec. 8, 20 and 29 of the NDPS Act has been framed against the petitioner.

(2.) The order dtd. 9/11/2021 has been impugned on the ground that the petitioner has been sought to be implicated in the case merely on the basis of the confessional statement of the co-accused and his own confession under sec. 67 of the NDPS Act and there is no other evidence to substantiate the allegations against the petitioner.

(3.) Response has been filed by the respondent in which factual aspects have been narrated and it has been averred that there is abundant evidence on record besides the statement of the accused, in the form of call detail reports wherein it has been evident that the accused persons were regularly in contact with each other.