ANSAR AHMED Vs. STATE

JUDGEMENT

(1.) This is a petition filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in case FIR No. 169/2021 under Ss. 21/25/29 of NDPS Act, 1985, registered at Police Station Narela Industrial Area.

(2.) In brief the facts of the case are that on 6/4/2021, a secret information was received by Narcotics Cell Outer North District regarding a person, namely, Ansar (petitioner herein), along with his associates, namely, Momin Sheikh and Sunil, were indulged in sale and supply of 'Heroin' and it was informed that Momin and Sunil would reach at the spot i.e., in front of vacant house No. B-637 JJ Colony, Bawana, between 04:00 pm to 06:00 pm and on the basis of the said information, a raid was conducted at the spot. During probe, Momin Sheikh and Sunil were apprehended and at the time of their personal search, 300 gm and 8 gm of 'Heroin' were recovered respectively from their possessions. As a result of which, the present FIR was registered against the accused persons. During investigation, IO/SI Dilbagh Singh arrested both the accused persons and recorded their disclosure statements, wherein both the accused persons disclosed that the recovered contraband was provided to them by Ansar Ahmed (petitioner herein), who remained absconded since the registration of FIR and accordingly, NBW was issued against him. During further investigation, the petitioner was arrested on 14/7/2021 and at his instance recovery of 200 gm of 'Heroin' was made from his godown/House No. E- 2244 JJ Colony, Bawana, Delhi.

(3.) I have heard the learned counsel for the petitioner, learned APP for the State and perused the status report filed by the State.