MAHESH GOYAL Vs. STATE

JUDGEMENT

(1.) The applicant vide the present petition seeks the grant of regular bail in relation to FIR No. 192/2017, Police Station Crime Branch, Daryaganj, registered under Sections 22/29 of the NDPS Act, 1985. It has been submitted on behalf of the applicant by the learned counsel for the applicant that the applicant has been falsely implicated in the instant case with the allegations levelled against the application of the alleged recovery of 20 gms of MDMA (a psychotropic substance) at the apartment adjacent to Raman Apartments where the applicant resides are wholly erroneous and false.

(2.) Notice of the application was served to the State and accepted on behalf of the State.

(3.) The prosecution version as set forth through the status reports that have been submitted by the State dated 16.3.2020, 18.6.2020, 14.8.2020 and 20.8.2020 states to the effect that on 29.10.2017, ASI Pawan Kumar of the Narcotics Cell, Crime Branch received a secret information that a person named Kamal Kalra, the co-accused in the FIR, a resident of Rohini, Delhi was involved in the sale and supply of Ecstacy (a party drug) in the area of Delhi and NCR and the informer revealed that Kamal Kalra would come near the Goodwill Apartment Sector-13, Rohini Delhi with his associate between 6:30 p.m. to 7 p.m. to deliver Ecstacy to someone and thereafter the secret information was shared with Inspector/N&CP, who verified the facts about the secret information from the informer and conveyed the same to the ACP/N&CP and the ACP ordered the conducting of a raid and that the secret information was reduced into writing vide DD No. 07 dated 29.10.2017 at 5:50 p.m. at the Narcotics Cell Crime Branch which was forwarded to the senior officers in compliance of Section 42 of the NDPS Act, 1985.