JAHIRUDDIN Vs. STATE (GOVT OF NCT DELHI)

JUDGEMENT

(1.) This hearing has been held through video conferencing.

(2.) These are three bail applications arising out of the same FIR No. 0325/2020 registered with the PS-New Usmanpur under Section 21 read with Section 29 of the Narcotic Drugs & Psychotropic Substances Act 1985. The matter was first listed on 16th July, 2020, on which date, status report and nominal roll was called for. On the next date i.e 7th August 2020, Mr. Varma, ld. APP, submitted that the CDR shows that there were a large number of calls between the three Petitioners herein. Taking into consideration the nature of the allegations and the status report filed, this Court had granted 30 days for completion of the investigation. A further status report along with the FSL report was called for.

(3.) Detailed submissions were then heard on 11th September, 2020. Mr. Varma, learned APP submitted that all the three accused in FIR No. 325/2020 are part of a drug syndicate and had a WhatsApp group to coordinate the illegal drug trade, the contents of which are unknown and cannot be ascertained unless a transcript of the WhatsApp conversation is obtained. On the other hand, Mr. Rahul Sharma, counsel for the Applicants had submitted that the number of calls cannot be a ground for rejection of bail, as the contents of those calls are unknown.