LAWS(DLH)-2024-10-70

RAMANDEEP SINGH Vs. STATE OF NCT OF DELHI

Decided On October 04, 2024
RAMANDEEP SINGH Appellant
V/S
STATE OF NCT OF DELHI Respondents

JUDGEMENT

(1.) This bail application has been filed seeking regular bail for the petitioner in FIR no. 172/2021 registered at P.S. Special Cell under Ss. 21, 25, 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act').

(2.) The case of the prosecution is that on 6/7/2021, basis secret information, search of a dicky of a scooty was carried out and a plastic packet was recovered which was found to be heroin as per the field-testing kit and weighed 1.017 kgs.

(3.) The FIR was registered and accused Rizwan Ahmed was arrested on 06/7/2021. Rizwan Ahmed disclosed that Gurjot Singh and Gurpreet Singh used to supply him drugs to sell it in small quantities. A raid was conducted at Sector 65, Faridabad, Haryana and the said Gurjot Singh and Gurpreet Singh were arrested 06/7/2021.