GUDDU KHAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a petition filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in F.I.R. NO. 121/2020 under Sec. 21 of NDPS Act registered at Police Station Crime Branch.

(2.) In brief the facts of the case are that on 20/8/2020, a secret information was received that a person, namely, Guddu Khan (Petitioner herein) who lives in the vicinity of Nand Nagri, Delhi and deals in illegal Heroine would come near SDM office, Nand Nagri to deliver the same. Hence, as per the information, a trap was laid in the intervening night of 20/21/8.2020 near SDM office, opposite of Bus Stand No. 212 Nand Nagri, Delhi. At about 12:20 AM, while the petitioner was handing over one packet of Heroine to Aafaq Khan, on the signal of the informer, the petitioner and Aafaq both were apprehended. The said recovered contraband was weighed on electronic weight machine and it was found to be 300 gram of heroine. In this regard a case vide FIR No. 121/2020 under Sec. 21 of NDPS Act was got registered.

(3.) During investigation, the petitioner disclosed that he had procured the recovered heroine from one Raju who used to meet him occasionally near Nand Nagri/sunder Nagri, Delhi and used to hand over the same to his brother Aafaq for keeping it at some safe place. The chargesheet against accused persons Guddu Khan and Aafaq Khan has been filed and the petitioner is in judicial custody since 21/8/2020.