PARAMJIT KAUR Vs. UNION OF INDIA
LAWS(P&H)-2021-1-15
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 06,2021

PARAMJIT KAUR Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

JAISHREE THAKUR,J. - (1.)The instant petition has been filed for grant of regular bail to the petitioner in case bearing Crime No.33/2020 dated 12.06.2020 under Sections 8, 21, 22, 29 and 60 of NDPS Act at Police Station NCB, Chandigarh.
(2.)The facts in brief as alleged are that two consignments were booked by petitioner, who is proprietor of Brioshine Pharma, a licensed chemist at SCO No.38, Cabin-2, 1 st Floor, Sector 11, Panchkula in the name of Balaji Traders, Shop No.158-A, Near DAV Girls School, Bazar No.1, Ferozepur Cantt-152001 through DTDC Courier Agency. The first consignment was booked on 10.06.2020 and the second consignment was booked on 12.06.2020.
(3.)Based on secret information that two consignments contained contraband, the Narcotics Bureau, Headquarters, Chandigarh arrived at the Regional Office of DTDC Courier Agency at Panchkula and called Paramjit Kaur, consignor of the parcels, who confirmed that she had booked the parcels herself. The parcel was opened and 20,000 tablets of Tramadol Hydrochloride 100 mg (Trade Name Clovidol-100 SR) were recovered. Simultaneously on 12.06.2020, the Narcotics Bureau Amritsar arrived at DTDC Office at Court Road, Ferozepur and arrested one Bhavnish s/o Prem Kumar Dutta, the person to whom the consignment had been sent on 10.06.2020 and recovered 37,000 tablets of Tramadol Hydrochloride 100 mg (Trade Name Clovidol-100 SR).


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