YOGESH Vs. STATE GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in case FIR No. 183/2018 under Ss. 20/25 of NDPS Act registered at Police Station Crime Branch.

(2.) In brief, the facts of the case are that on 14/7/2018 at about 04:30 A.M, the accused Yogesh @ Govardhan was apprehended near the gate of Gandhi National Museum, Delhi, while he was driving a silver colored Honda City car. His car was searched and three plastic bags were recovered from the backseat of the car which contained ganja measuring 110 Kg. Thereafter, samples were drawn, sent to FSL for examination and the accused was taken into custody.

(3.) I have heard the arguments of the learned counsel for the petitioner, learned APP for the state and have also perused the records of this case.