MOHIT YADAV Vs. STATE OF NCT

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as Cr.P.C) seeking grant of regular bail to the petitioner in FIR No. 21/2021 under Ss. 20 and 29 NDPS Act registered at P.S. Crime Branch.

(2.) Vide order dtd. 12/4/2023, notice was issued in the bail application of the petitioner and the State was directed to file a status report. The State has filed status reports dtd. 12/5/2023 and 13/7/2023, which form part of the record.

(3.) The case of the prosecution as borne out from the status report filed by the prosecution is that on 10/2/2021, secret information was received that Mohit Yadav (the petitioner herein) and co- accused namely, Subhash Chander were carrying cannabis (ganja) in the truck in which they were travelling. Accordingly, the petitioner and the co-accused were apprehended at over bridge DND Ring Road, Delhi with one truck bearing registration number UP81AF7152 containing 116.500 Kg. of cannabis (Ganja) in 05 plastic bags. The petitioner was arrested in the present case on the same day.