HARI RAM Vs. STATE (NCT) OF DELHI

JUDGEMENT

(1.) The instant application under Sec. 439 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been filed on behalf of applicant seeking grant of regular bail in case FIR bearing no. 146/2023, registered at Police Station Badarpur, Delhi for the offences punishable under Ss. 20/29 of the Narcotic Drugs & Psychotropic Substances Act, 1985 ('NDPS Act').

(2.) Brief facts of the present case are that on 19/4/2023,a secret information was received that two persons namely Raveena and Hari Ram, who supply ganja from Mathura, U.P. to Delhi-NCR, will arrive in a scooty near Bardarpur border to supply ganja to someone in Delhi. The information was shared with senior officers, and DD entry was recorded as per law. On the direction of ACP concerned, a raiding team was constituted, and a trap was laid down near Badarpur Metro Station.At about 2:30 PM, one male and one female riding on a Honda scooty, who were carrying bags with them, were apprehended by the raiding team. The male was identified as accused/applicant Hari Ram and the female was identified as Raveena Kumari. Raveena, who was pillion rides, was carrying a big black colour bag on her lap, while Hari Ram, who was driving the scooty, was carrying a black colour pithu bag on his back. Upon their search as per law, 23.465 kg and 4.015 kg of ganja were recovered from the bags of Raveena and Hari Ram respectively. The seizure was carried out as per law and the present FIR was registered. During the course of investigation, the accused persons were arrested and they had disclosed the source of procuring ganja as Chotey Lal and Sumit. Police custody remands of accused persons were obtained, and raids were carried out at Aligarh, U.P. and in Delhi NCR, and at the pointing out of the accused persons, co-accused Chhote Lal was arrested. The CDRs of all accused persons were analyzed to trace the supplier Sumit but his identity could not be revealed and he is still absconding. Samples were drawn as per law and case property was sealed with a sealed of Magistrate. FSL report was received, and the chargesheet was filed after conclusion of investigation.

(3.) Learned counsel for the present accused/applicant states that the applicant is in judicial custody since 19/4/2023 and he is a young man of 24 years of age. It is argued that only 4.015 kgs of ganja was allegedly recovered from his possession, which is intermediate quantity, and therefore, bar under Sec. 37 of NDPS Act will not be applicable. It is also stated that the main accused is co-accused Raveena, and since investigation in this case has been concluded and chargesheet has already been filed, no useful purpose will be served by keeping the applicant behind bars. Therefore, it is prayed that applicant be granted regular bail.