SANJAY KUMAR Vs. STATE

JUDGEMENT

(1.) THIS is an application for the grant of regular bail by the accused, Sanjay Kumar in respect of an offence under Section 8(C)/20/29 of the NDPS Act, 1985.

(2.) BRIEFLY stated, the facts of the case are as under:-

(3.) AT 5:50 P.M., when the team was stationed in the area, one Maruti Van bearing registration No.UP-41-8741, with four persons, was seen by the NCB team, which was halted on the road side facing towards Punjabi Bagh at Metro Station Udyog Vihar, New Delhi. After some time, one motorcycle bearing registration No.HR-31-D-1282 came with two persons and stopped near the said Maruti Van. Both these persons got down from the motorcycle and started having a conversation with the persons sitting inside the Maruti Van. At this moment, the NCB team intercepted the van and the persons on the motorcycle. On being asked by the NCB officials, all these accused persons disclosed their identity and the NCB officials also showed their identity.