SHARVAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The present bail application has been filed on behalf of the petitioner under Sec. 439 Cr.P.C. for the alleged offences punishable under Ss. 8/18, 8/25 and 8/29 of NDPS Act in connection with FIR No. 01/2020 registered at Police Station Narcotics Control Bureau (NCB), Office of Deputy Commissioner Narcotics, Kota.

(2.) Learned Public Prosecutor opposed the bail application.

(3.) Heard learned counsel for the petitioner as well as learned counsel for the Central Bureau of Narcotics (CBN), Shri T.P. Sharma and perused the order impugned and the other material available on record, particularly, the allegations levelled in the supplementary complaint dtd. 6/6/2022.