AKHILESH BHARTI Vs. STATE

JUDGEMENT

(1.) The applicantAkhilesh Bharti in judicial custody since 12.02.2017 seeks the grant of bail under Section 439 r/w Section 482 of the Cr.P.C., 1973 in relation to FIR No.18/2017, PS Crime Branch under Sections 20/29 of the Narcotics Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the NDPS Act, 1985).

(2.) The charge sheet in the instant case under Section 173 of the Cr.P.C., 1973 has been filed before the learned Trial Court and till the hearing of the application as on 18.11.2019 out of the cited 16 prosecution witnesses, 9 prosecution witnesses had been examined.

(3.) The status report dated 01.07.2019 under the signatures of the ACP, Narcotic Cell, Crime Branch, Delhi put forth the facts alleged against the applicant to the effect that on 11.02.2017 at about 9.00 PM, the secret information was received by ASI Sudhir Kumar at the Office of the Narcotics Cell, Crime Branch, Old KotwaliDaryaganj, Delhi that a lady Ajmeri, who resides at Kasim Vihar, Loni, Uttar Pradesh with her associates Shamsher Shah and Akhilesh Bharti (i.e. the applicant herein) deal in the supply of Ganja in wholesale and retail in Delhi and in the area of NCR after procuring the same from Jagdalpur and Raipur and that Shamsher Shah and Akhilesh Bharti (i.e. the applicant herein) would come that day for supply of Ganja to someone between 10:45 PM to 11:15 PM near Khajoori Khas Chowk, Pusta Road, Delhi and that if the raid was conducted in time, then they could be caught along with the consignment of Ganja.