NABIALAM ALIAS ABBAS Vs. STATE

JUDGEMENT

(1.) The hearing has been conducted through video conferencing.

(2.) The present petition has been filed under section 439 Cr.P.C. seeking bail in pursuance to case FIR No. 124/17 registered at Police Station Crime Branch for the offences punishable under section 21/29 NDPS Act.

(3.) The brief facts of the case are that a Secret information came to the office of SI Vinod, Narcotics Cell on 27/07/2017 whereby informed that two people namely Nabi Alam (the present applicant) and Mohd Aakil are indulged into supply of heroine in Delhi which they get from Badaiyu/Bareli and even today they would be supplying a big consignment of heroine at around 2.00 pm to 2.30 pm near red light of Chanakya Place, Uttam Nagar. And if a raid is conducted on time, the accused persons could get caught while giving and taking heroine. Accordingly, a raid team was formed and the accused were apprehended. After a personal search of the accused Nabi Alam (present applicant), a polythene was recovered from the Pocket of the pant that he was wearing. Inside the polythene there was heroine weighting 250 gms. and like wise from, the other accused 50 gms. of heroine was recovered from his personal search from the pocket of the pant of the accused.