RAVI THAKUR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. seeking bail in FIR No. 368/2020 dtd. 24/10/2020 registered at P.S. Timarpur under Ss. 20/25/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter, "NDPS Act").

(2.) The facts, in brief, leading up to the filing of both the petitions are as follows:

(3.) Mr. Nikhil Tyagi, the learned Counsel for the Petitioner, submits that the Petitioner herein has been falsely implicated in the instant matter and has never had anything to do with the selling of drugs. He submits that the date of the arrest of the Petitioner has been incorrectly indicated in the official records and that he was arrested one day prior to the incident as a result of which he was not produced before the Ld. Magistrate within 24 hours of being arrested.