MOSIEA MOOSA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application for regular bail. The petitioner is sole accused in S.C. No.51 of 2016, pending on the file of the Special Judge for trial of NDPS Act - cum - Metropolitan Sessions Judge at L.B. Nagar, Ranga Reddy District. The offences alleged against the petitioner herein are under Sections 8 (c) read with 21 (c), 23 (c), 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act'). The petitioner was arrested on 02.09.2015.

(2.) Heard Mr. Taquir Syed, learned counsel representing Mr. Mohd. Abdul Wahab, learned counsel for the petitioner, and Mr. V. Gopalakrishna Gokhaley, learned Special Public Prosecutor for Narcotics Control Bureau appearing on behalf of the respondent.

(3.) The allegation against the petitioner herein is that Revenue Intelligence Officer, Narcotics Control Bureau (NCB), Hyderabad Sub-Zone, received information that the petitioner herein, South African National, would be arriving at Shamshabad Airport, Hyderabad, from Dubai and she is carrying prohibited substances under the provisions of the NDPS Act. On 30.08.2015, the petitioner herein has arrived at Shamshabad Airport, she was intercepted by the respondent authorities. On inquiry, she has admitted that she is carrying some narcotic drugs concealed within her body. She has requested the NCB Officials to take her to Hospital immediately since she was feeling uneasy. The NCB Officials immediately took her to Osmania General Hospital (OGH), Hyderabad. The doctors of OGH examined the petitioner herein and retrieved some capsules from within the body of the petitioner through medical procedure with 15 x 7 cm. size containing some white colour powder. The capsules weighed with its cover came to around 199 grams of Cocaine. The other 20 numbers of small capsules measuring 5 x 4 x cm., were retrieved from her body. The weight of each such small capsule along with its cover was around 13.5 gms. The total weight of all 20 small capsules recovered from the body of petitioner was around 270 grams. Thus, the NCB Officials have recovered the total weight of around 427 grams of cocaine. The said cocaine, a narcotic drug, was seized under the panchanama on 30.08.2015.