ANITA Vs. STATE(NCT OF DELHI)

JUDGEMENT

(1.) By way of the present petition, the petitioner seeks grant of regular bail in FIR No. 256/2022 under Ss. 21/29/61/85 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS), registered at Police Station Crime Branch, Delhi.

(2.) The counsel for the petitioner submits that the petitioner, aged about 37 years was arrested on the basis of the disclosure statement of co-accused Shahban. It is further submitted that only 89 grams of Heroin was recovered from the petitioner s person.

(3.) The counsel for the petitioner submits that the petitioner was arrested on 12/11/2022 and the chargesheet has already been filed, though the Forensic Science Laboratory (FSL) Report is awaited. He further submits that there is no other case pending against the petitioner.