SAGAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The applicant, vide the present application under Sec. 439 of the Code of Criminal Procedure, 1973 [Hereinafter referred to as 'the Code'], seeks regular bail in FIR No.189/2022 dtd. 30/8/2022 registered under Ss. 21/25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 [Hereinafter referred to as 'NDPS Act'] at Police Station Crime Branch, Delhi.

(2.) As per FIR, on 30/8/2022, Inspector Harivansh Singh directed a team to investigate drug trafficking in Delhi NCR. The raiding team, led by ASI Ravinder Kumar while stationed at Pole Star Public School, Mangolpuri, received intelligence regarding the involvement of a bootlegger named Sagar, the applicant, in heroin distribution, specifically of a planned delivery near Gate no. 2 of Keshav Apartment, Rohini, Delhi by him.

(3.) ASI Ravinder communicated this information to the Inspector, who after obtaining requisite permission from Mr. Anil Sharma, Assistant Commissioner of Police [Hereinafter referred to as 'Asst. CP']/ Anti Narcotic Task Force [Hereinafter referred to as 'ANTF'], directed the ASI to proceed in accordance with law. Meanwhile, in compliance of Sec. 42 of the NDPS Act, the same was recorded on the CCTNS. Sensing the urgency of the situation, a raid was organized to intercept the applicant's illicit activities at the specified location.