MAHENDER SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present Petition under Sec. 439 of the Code of Criminal Procedure, 1973 read with Sec. 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act, 1985') has been filed on behalf of the petitioner seeking grant of regular bail in FIR No. 151/2022 registered under Ss. 21/27A/29 of the NDPS Act, 1985 at Police Station Crime Branch, South West, Delhi.

(2.) The petitioner has asserted that he has been falsely implicated in the present case on the basis of false and manipulated disclosure statement of the co-accused persons. The Chargesheet has already been filed in the present matter before the learned Trial Court.

(3.) According to the prosecution from the statement of co-accused-Pankaj, the involvement of the petitioner came to the knowledge of the Police. The Police obtained warrants from the Court and seized vehicle i.e., Toyota Glanza bearing No. PB 29 AD 4262 which they came to know was purchased by petitioner.