MEHABUB RAHAMAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition has been filed seeking Regular Bail in FIR No. 160/2019 registered at PS Special Cell under Sec. 21/29/61/85 of the NDPS Act. The petitioner has been in custody for about 1 year and 10 months.

(2.) The case of the prosecution is that certain mobile phone numbers being used by members of the syndicate upon surveillance were found to be involved in suspicious activities and permissions were taken for lawful interception. The interception revealed that the conversations on these mobile numbers were in code words.

(3.) On 18/9/2019, SI Raj Singh was present in the office of the Special Cell and was informed by a secret informer that two men namely Bajlur Rahaman and Abu Bakar, both residents of Malda, West Bengal were involved in the illegal supply of heroin along with their partner Saidul, and supply heroin in Delhi, Uttar Pradesh and West Bengal. As per the information, they were to supply heroin to the contact of Saidul in truck No. WB-57B-5270 between 03:00 pm to 04:00 pm on the outer ring road, Majnu ka Tilla, Delhi. After completing legal formalities, a raiding party was organized, and around 02:45 pm a truck with the same number halted at the Outer Ring Road and two persons came out from the said truck. The persons were surrounded and apprehended and were found to be Bajlur Rahaman and Abu Bakar. Both of them were served notice under Sec. 50 NDPS Act, a search was conducted after the completion of legal formalities, and 10.5 kg of heroin was recovered from their possession.