RAMESH KUMAR Vs. D.R.I.

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 read with Sec. 482 CrPC seeking regular bail in Sessions Case No.130/2020 pending before the court of learned Special Judge (NDPS), South, Saket Courts, Delhi.

(2.) The case of the prosecution is that on the basis of the intelligence report through reliable sources, information was received to the effect that one Tata Truck bearing registration No. HR 55K 3687 had left from Lamptaput forest area of Odisha for Ludhiana (Punjab) on 18/12/2019, carrying approximately 4.5 quintals of ganja, concealed in specially made cavities in the truck.

(3.) The said truck was likely to enter Delhi at around 10.00 P.M. onwards, from Gurgaon side via NH48 for part delivery somewhere in Delhi and the driver was accompanied by one person.