SOLOMON PARAJ JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This Criminal Petition is filed praying this Court to enlarge the petitioner on bail who is arrayed as accused No.1 in NCB.F.No.IV/4/31/Cr.No.07/2025/HYD, Narcotics Control Bureau, Hyderabad Zonal Unit, registered for the offence punishable under Ss. 8(c) read with 20(b)(ii)(A), 22(b), 22(c), 28 and 29 of the NDPS Act.

(2.) The brief facts of the case are that on 28/10/2025 the NCB officials received specific information that one Solomon Parag Jain, who is the petitioner herein, was in possession of narcotic substances at his residence situated at Flat No.501, Block-C, Z Home Apartments, Sriram Nagar, Kondapur, Hyderabad. The said information was reduced into writing and submitted to the superior officer, pursuant to which a search was conducted in the presence of independent witnesses, during which the accused was found in possession of about 10.32 grams of dark-brown substance suspected to be Charas/Hashish, 2.47 grams of sand-yellow crystalline substance suspected to be MDMA, and 0.57 grams of white sheet consisting of 25 LSD blot pieces. The contraband was seized and the accused was served notice under Sec. 67 of the NDPS Act, following which he gave a voluntary statement admitting procurement and possession of the said substances, and was arrested on 29/10/2025. Now, the petitioner filed the present Criminal Petition for grant of regular bail.

(3.) Heard Sri Mohd. Muzaffer Ullah Khan, learned counsel appearing on behalf of the petitioner as well as Sri Naraparaju Avaneesh, learned Deputy Solicitor General of India, appearing on behalf of the respondent.