NCB to challenge Rhea Chakraborty’s Bail in Supreme Court

The Narcotics Control Bureau will challenge Bollywood actor Rhea Chakraborty’s bail in the Apex Court, it said after the High Court of Bombay pronounced its decision on Wednesday granting Bail to Chakraborty.

“This matter involves a number of questions of law & therefore we want to test this order before the Supreme Court,” said Additional Solicitor General Anil Singh.

The NCB arrested Rhea Chakraborty on Sept 8 in a drug-related case that the agency in probing related to Bollywood actor Sushant Singh Rajput's death. Rhea’s brother Showik was arrested before her. She moved a bail petition to the Bombay HC after her bail plea was rejected by a special court on Sept 11. The HC on Wednesday granted bail only to the actor. Showik will stay in jail as his bail appeal was rejected.

In all the previous hearings of the case, NCB had contested that the accused (Rhea) “has actively aided, abetted, & financed other accused person for the drug transaction in pursuance criminal conspiracy.” On Tuesday, as a special NDPS (Narcotic Drugs & Psychotropic Substances) Court was hearing the case, NCB said the NDPS Act doesn't state that offences are bailable based on the quantity of drugs involved. The NDPS court extended the judicial custody of Rhea, Showik & 18 others till Oct 20. But now after HC’s verdict, Rhea will be walking out of the Byculla prison after a month.

Meanwhile, Sushant Singh Rajput’s family lawyer Vikas Singh has written to the CBI seeking the setting up of a fresh forensic team to look into the actor’s autopsy report. 

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