PARVEJ KHAN Vs. STATE GOVT. OF NCT.

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking regular bail in connection with FIR No. 304/2020 under Ss. 21/29/61/85 NDPS Act, registered at P.S. Special Cell.

(2.) Vide order dtd. 28/8/2023, notice was issued in the bail application and the respondent/State was directed to file a status report. The respondent has filed a status report dtd. 27/9/2023, which forms part of the record.

(3.) The case of the prosecution as borne out from the status report is that secret information was received by the police on 20/11/2020 that one Alok resident of Banda, UP who indulged in drug supplying in connivance with Parvej (petitioner herein) and Asif, both residents of Badayun, UP, along with his associate Anwar would come near cremation ground, Shalimar Bagh, Delhi between 11:00 AM to 12:00 noon on the same to supply huge consignment of drugs to one Munni after procuring the same from Manipur.