AIROnline 2020 Del 892

Delhi High Court

Hon'ble Judge(s): Suresh Kumar Kait , J

Criminal P.C. (2 of 1974) , S.439— Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.21, S.23, S.29, S.37— Bail - Rejection of - Offences u/Ss. 21, 23 and 29 of NDPS Act, 1985 - Voluntary statements of all accused persons recorded u/S.67 of NDPS Act, corroborating recovery of commercial quantity of contraband, in manner accused persons dealt with, is admissible u/S.27 of Evidence Act - Call Data Record (CDR) of all accused persons, revealing that they were in constant touch to receive parcel containing contraband - Accused found guilty, prima facie - S.37 of NDPS Act, applicable - Rejection of bail, proper. (Para 17 18)