SURINDER SINGH Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) This is a petition for grant of bail under Section 439 of the Criminal Procedure Code.

(2.) Briefly stated, the facts of the case are that a case was registered against the petitioner on 10/05/1991 vide FIR No. 299/91 under Section 20 of the N.D.P.S. Act, 1985 ( hereinafter referred to as the Act for alleged recovery of 20 grams of charas).

(3.) Mr. Taneja, learned counsel appearing on behalf of the petitioner, submitted that the petitioner has been falsely implicated and he is innocent. He further submitted that on 9/05/1992 the petitioner was released from jail as he was acquitted in another case and immediately on the next date i.e. 10/05/1991 he was falsely implicated in this case as the police officers of PS Tilak Nagar were annoyed with him because a few years before the happening, the father of the petitioner died in custody and they had lodged a complaint against the police.