IBRAHIM ALIAS DOCTOR Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) Ibrahim @ Doctor has Filed this application for bail for the offence under Section 21 of the Narcotic Drugs and Psychotropic Substances Act. 1985 (herein- after referred to as the Act) in case F.I.R. 244 of 1989 Police Station Lajpat Nagar. New Delhi.

(2.) Brietly stated the facts as contained in F.I.R are that the speical staff of South District had an information that some persons have been bringing heroin from Bareilly which they supply to persons dealing in heroin at Delhi. This information was developed by Inspector L.N. Rao and Constable Lalit Kumar was deputed as a Bogus purchaser to have contact with them. Accordingly Constable Lalit Kurnar established contact with javed Fasi-ud-din and Ibrahim@ Doctor and they agreed to supply 22 kg. of herein to Constable Lalit Kumar at the rate of Rs. 40.000.00 per kg. It was agreed that the supply would be made at about 12.15 P.M. on 29th July 1989 towards Ring Road near Mool Chand Hospital. Therefore a raiding party was organised by Inspector L.S. Brar in which police officials including Constable Lalit Kumar, Rajinder Singh, Hazara Singh and Milkeat Singh were joined. Lalit Kumar was sent as a bogus purchaser and one Varinder Kumar was joined from amongst the passersby. Lalit Kumar was directed to give an agreed signal. Two persons came at .the fixed place and stated having a talk with Constable Lalit Kumar. The agreed signal was given by Constable Lalit Kumar upon which members of the raiding party moved ahead and enclur Ibrahim@ Doctor petitioner and his companion.

(3.) A constable was sent to Police Station Lajpat Nagar where from ACP Lajpat Nagar and SHO Police Station Lajpat Nagar were called. The bag in the hand of the petitioner was searched in the presence of ACP and SHO from which herein was recovered which on wghing was found to be 10 kg. Samples were taken out "and thereafter the samples and the remaining heroin were convened into parcels sealed with the seal Lab of Inspector L.S. Brar and seal DDS of the SHO. These were taken into possession after preparing the seizure memo. The samples on analysis, were found to be, of heroin.