CHANDER SHEKHAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, seeking bail in connection with FIR No. 0470/2020 under Section 21(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) registered with PS Sultanpuri.

(2.) It is the prosecution's case that on 18.04.2020, Ct. Yogesh and Ct. Jai Bhagwan of PS Sultanpuri were on the patrolling duty. At about 2:15 PM, when they were near P-1 Block, Ganda Nala, Sultanpuri, they noticed the petitioner coming from the direction of Mangolpuri, Delhi. It is alleged that on seeing them, he turned back and this made the police officials suspicious. They pursued and apprehend him. They made certain inquiries from him but did not receive any satisfactory reply regarding his reason for turning back. Thereafter, both the constables searched the petitioner and it is alleged that they found a polythene containing certain red coloured powder from the right side pocket of his lower apparel. This was reported to the police station and was recorded in DD No.44A. The said DD was marked to ASI Parmanand (IO). He reached the spot and the said police officials, who had apprehended the petitioner, handed the petitioner over to him. They also handed over the polythene knot containing a red coloured substance allegedly recovered from the petitioner.

(3.) It is stated that although persons from the public were requested to join the proceedings, none of them did so.