PANKAJ Vs. STATE (NCT OF DELHI)

JUDGEMENT

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

(2.) According to the prosecution on 22/7/2022, a Crime Team was led by Inspector Jasbir Singh who along with raiding team on the pointing out of the secret informer, apprehended Shammi Kumar @ Sunny Kumar and while he was waiting for auto/taxi on the roadside. On the search of his bag, 500 grams of Heroin and Rs.22,00,000.00 cash was recovered. He was served with the Notice under Sec. 50 of NDPS Act, 1985.

(3.) The co-accused Shammi Kumar @ Sunny Kumar disclosed that he had worked at Printing press and had come into contact with the petitioner herein who owned SP Tour and Travels and SP Jewellers in Amritsar and had offered the job to him in his travel business. After a year, Shammi Kumar @ Sunny Kumar started selling blankets in Amritsar, Punjab. The petitioner herein later informed the accused-Shammi Kumar @ Sunny Kumar about the job in Delhi, promising him a salary of Rs.40,000.00, which was accepted by the accused-Shammi Kumar @ Sunny Kumar and he began working with the petitioner.