SALIM KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has approached this Court for his enlargement on bail, after his plea for a similar relief, vide order dtd. 14/11/2025, came to be declined by learned Additional Sessions Judge, Kathua ["the trial Court"].

(2.) Before a closer look at the grounds urged in the petition, it shall be appropriate to have an overview of background facts of the case.

(3.) Factual matrix of the prosecution case, shorn of verbosity, is that a source information was received by Sh. Shubham Yadav, Sub- Inspector, NCB, Jammu that on 31/8/2024 at about 0600 hours, four parcels booked in the name of Farooq Ahmed Labroo, containing Codeine based cough syrup and Spasmo Proxyvon Plus Capsules were being transported in a truck bearing Registration No. JK13E 9954 from Delhi to Srinagar and vehicle was about to pass State Tax Enforcement Physical Inspection Hall No. 2 Lakhanpur, Kathua, J&K between 1600 hours to 1800 hours. On the receipt of this information the NCB team rushed to the spot and intercepted the truck.