Chander Shekhar - (1.) This order shall dispose of the application filed by the petitioner under Section 439 read with Section 482 of the Code of Criminal Procedure, 1973, read with Section 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as "the NDPS Act") for the grant of regular bail.
(2.) Briefly stated, the facts of the prosecution case are that, on 2.12.2015, on the basis of secret information, two parcels booked under Airways Bill No.4555208195 and 4555208206 were intercepted at the office of DHL Courier Company, Rama Road, Kirti Nagar, New Delhi and the same were found to contain 390 gms and 325 gms respectively of some substances which were sent to CFSL, Lodhi Road for chemical analysis. The said substances were found positive for Pseudoephedrine and Heroin respectively. During investigation, it was revealed that both the said parcels were booked by the accused ("petitioner" herein) with his own ID at the instance of the co-accused, Lokesh Chadha. It is further alleged by the prosecution that recovery of the said narcotic substances falls within the category of commercial quantity.
(3.) Learned counsel for the petitioner stated that the petitioner is in custody since 17.2.2016 and he has been falsely implicated in this case.;