VIKAS KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present application has been preferred under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the "Code ") for seeking regular bail in FIR bearing No. 27/2019 under Ss. 15, 61 and 85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the "NDPS Act ") registered at Police Station Wazirabad, Delhi.

(2.) The factual matrix in the instant case, as submitted by the prosecution, is as under:

(3.) Mr. Manish Kumar Chaudhary, learned counsel for the Applicant made the following submissions: