REGENT COMPUTRONICS PVT. LTD.

Tushar Chaudhary Appellant

V/S

STATE NCT OF DELHI Respondents

Referred Judgements :-

SATYA NARAIN MUSADI VS. STATE OF BIHAR [REFERRED TO]
K VEERASWAMI VS. UNION OF INDIA [REFERRED TO]
ANIL SARAN VS. STATE OF BIHAR [REFERRED TO]
ADALAT PRASAD VS. ROOPLAL JINDAL [REFERRED TO]
SUBRAMANIUM SETHURAMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
POPULAR MUTHIAH VS. STATE [REFERRED TO]
EVEREST ADVERTISING PRIVATE LIMITED VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
DINESH DALMIA VS. C B I [REFERRED TO]
TAJ SINGH VS. STATE DELHI ADMINISTRATION [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]

JUDGEMENT

(1.) The present application is filed seeking default bail in FIR No. 487/2023 dtd. 9/8/2023 registered at Police Station Binda Pur for offences under Ss. 8/22/25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act').

(2.) Brief facts of the case are that a secret information was received on 9/8/2023 at Anti-Narcotics Cell Dwarka that a person namely, Tushar Choudhary, is involved in peddling of 'Amphetamine' drugs and that he would come to deliver the same near Solanki Chowk, Bindapur, Matiayala Road, New Delhi at around 02:00 PM-2:30 PM.

(3.) Thereafter, a raiding team was formed and the applicant was apprehended at around 2:18 PM when he came on a scooty and withdrew a yellow card box from the trunk of his scooty.

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TUSHAR CHAUDHARY Vs. STATE NCT OF DELHI

Referred Judgements :-

JUDGEMENT

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