CHAND MEHRA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present application under Sec. 439 read with Sec. 482 of the Code of Criminal Procedure, 1973 ( 'CrPC ') has been filed on behalf of the applicant seeking regular bail in case FIR No. 164/2020, registered at P.S. Crime Branch, for offences under Sec. 20, 25 and 29 of the Narcotics Drugs and Psychotropic Substances Act, 1985 ( 'NDPS Act ') pending before the Court of Sh. Ajay Kumar Jain, learned Additional Sessions Judge/Special Judge (NDPS), New Delhi District, Patiala House Court, Delhi.

(2.) Briefly stated, the case of the prosecution relevant for adjudication of the present application is as under:

(3.) After completion of the investigation, chargesheet against the accused persons has been filed, including the present applicant, under sec. 20, 25 and 29 of the NDPS Act.