HASHMAT MOHAMMADI Vs. STATE, NCT OF DELHI

JUDGEMENT

(1.) The present bail application has been filed under Sec. 167(2) read with Sec. 482 Cr.P.C seeking statutory bail on behalf of Hashmat Mohammadi in case FIR No. 0117/2021 under Sec. 21 Narcotics Drugs and Psychotropic Substances Act, 1985 at P.S Special Cell. The charge sheet in the present case has also been filed under Sec. 21/25/29 of the N.D.P.S Act, 1985.

(2.) The petitioner is seeking statutory bail on the ground that the charge sheet was filed without being accompanied by an FSL report. The charge sheet in the present case was filed on 30/5/21 and later, the supplementary chargesheet was filed on 3/2/2022.

(3.) Earlier, the bail application of the accused by was rejected and disposed of by the learned trial court vide order dtd. 13/4/2022 by relying upon various judgments and held that the mere non-filing of the FSL report do not make the chargesheet incomplete.