KUSUM Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a petition seeking anticipatory bail under Sec. 438 Cr.P.C. in FIR No. 0237/2023 dtd. 20/2/2023 registered under Sec. 21/25 NDPS Act, 1985 at P.S. Bawana.

(2.) The brief facts of the case are that secret information was received that a person named Bhushan @ Veera was indulging in sale and supply of heroin in Delhi for Kusum and Mala after procuring the same from them. On the basis of said information, Bhushan was apprehended, while he was coming on a scooty and heroin weighing 400 grams (including weight of transparent polythene), was recovered from him.

(3.) During course of the investigation, accused Rashid Khan was arrested on 5/4/2023, who disclosed that many times, he supplied heroin to Kusum and Bhushan. At the instance of Rashid Khan, raid was conducted at the house of petitioner, but she had absconded after registration of the case.