VINOD YADAV Vs. STATE

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 ('CrPC') seeking regular bail in FIR No. 41/2022 dtd. 26/12/2022, registered at Police Station Sarai Rohilla, for offence under Sec. 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act'). Chargesheet has already been filed against the applicant for the offence under Sec. 18 of the NDPS Act.

(2.) It is alleged that on 26/12/2022, on the basis of secret information, the applicant and co-accused Ravinder were intercepted at the Shakur Basti Railway Station.

(3.) It is alleged that the applicant was holding a saffron gamchha (towel) in which some heavy items were tied in a knot. It is alleged that on checking, it was found that the towel had two transparent polythene bags. It is alleged that a total of 2.330 Kg of Opium was recovered from the same.