SANJAY NEGI Vs. STATE

JUDGEMENT

(1.) This is an application filed seeking bail in the FIR 604/2021 dtd. 1/12/2021 registered at PS Vasant Kunj, South, Delhi under Sec. 20/25/29 of the NDPS Act, 1985 and later transferred to and taken over by the Narcotics Cell, Crime Branch, New Delhi.

(2.) The applicant has not been named in the FIR but has only been named in the second disclosure statement made by the co-accused persons, namely, Mr. Ranjeet Raina and Mr. Gulshan Kumar.

(3.) It is submitted by Mr. Aggarwal, learned counsel for the petitioner that the recovery was only made from Mr. Ranjeet Raina and the FIR No. 604/2021 dtd. 1/12/2021 was registered at Vasant Kunj, South Police Station for offences punishable under Sec. 20/25/29 of the NDPS Act against Mr. Ranjeet Raina and Mr. Gulshan Kumar. Mr. Gulshan Kumar was the driver of the vehicle.