MD IRSHAD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This Application has been preferred by the applicant under sec. 438 of the Cr.P.C. seeking grant of anticipatory bail in FIR No. 234/2022 registered at PS Kalyan Puri u/s 21 NDPS Act. The anticipatory bail of the applicant has been dismissed by the Special Judge, NDPS, East, Karkardooma Courts, Delhi on 21/2/2022.

(2.) The brief facts of the case are as under:

(3.) The Applicant had filed this application apprehending arrest in a false case of the complainant filed against the Applicant. He further stated that he is a person of repute and enjoys an enviable reputation among the society and has been falsely implicated.