DIBAKAR KARAD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Sec. 438 CrPC seeking anticipatory bail in connection with FIR No.0079/2024 under Ss. 20/25/29 NDPS Act registered at PS Crime Branch, North Delhi.

(2.) Vide order dtd. 16/5/2024 notice was issued in the present petition and the State was directed to file a status report. The status report dtd. 21/5/2024 has been handed over in Court and the same is taken on record.

(3.) The case of the prosecution as borne out from the status report is that on receipt of a secret information on 14/4/2024, the accused Kamlesh Kumar Shukla along with his associates Sujit Kumar Shah and one CCL were apprehended near Metro Pillar No.P-15U, Shah Alam Bandh Marg, Jahangirpuri, Delhi, while they were going to supply illicit ganja to one Virender in the area of Jahangirpuri through an Auto Rikshaw no.DL1R AA 9972.